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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(1) in The Bombay land Requisition (Determination of Compensation) Rules, 1949

(1)All applications for determination of compensation referred to in clauses (a), (b) and (c) of sub-section (2) of section 9B shall be made in Forms A. B and C hereto annexed, respectively.