Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 23 in The Gujarat Land Requisition Act, 1948 23. [ Saving. [This section was inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] - Nothing in this Act shall apply to any premises to which the Requisitioning and Acquisition of Immovable Property Act, 1952 (XXX of 1952), applies.]
