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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2)(a) in Gujarat Rural Debtors' Relief Act, 1976

(a)in the case of a debtor who ordinarily resides within the jurisdiction of a gram panchayat, nagar panchayat, borough municipality or a municipal corporation, the pram panchayat the nagar panchayat, the borough municipality or the municipal corporation, as the case may be, within whose jurisdiction he resides;