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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Gujarat - Subsection

Section 73(1)(b) in The Bombay Irrigation Act, 1879

(b)fixing a period of not less than four months from the date of publication of such notification in the [Official Gazette] [These words were substituted for the words `Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] for the submission of objections to such proposal];