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Bombay Presidency - Section

Section 12 in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972

12. Form and period within which application for compensation is to be made under Section 14.

- The form of an application for compensation under Section 14, shall be in Form VI, and one year from the commencement of these rules shall be the period within which such application may be made.