Section 20(2)(iii) in Bombay Land Requisition Act, 1948

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(2)(iii) in Bombay Land Requisition Act, 1948

(iii)any land requisitioned or continued to be subject to requisition under the said Ordinance shall be deemed to be requisitioned or continued to be subject to requisition under this Act.

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Bombay Presidency - Subsection

Section 20(2)(iii) in Bombay Land Requisition Act, 1948