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

Bombay Presidency - Subsection

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

(b)preclude any Court from requiring the State Government or the Officer who made such order for requisition to produce before it evidence to show that the order for requisition was in fact made for the purpose of the State or any other public purpose.]