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[Cites 0, Cited by 0] [Section 63AA(3)] [Section 63AA] [Entire Act]

State of Gujarat - Subsection

Section 63AA(3)(d) in The Bombay Tenancy and Agricultural Lands Act, 1948

(d)
(i)The purchaser aggrieved by the refusal to issue a certificate by the Collector under sub-clause (ii) of clause (c) may file an appeal to the State Government or such officer, as it may, by an order in writing, authorise in this behalf.
(ii)The State Government or the authorised officer shall, after giving the appellant an opportunity of being heard, pass such order on the appeal as it or he deems fit.