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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1)(a) in The Saurashtra Estate Acquisition Act, 1952

(a)the Girasdar or the Barkhalidar, as the case may be, shall, within a period of twelve months from the date of vesting [or before the 1st July 1956 whichever is later] [These words and figures were inserted by Saurashtra Act. No. XXII of 1956, Section 2.] apply in writing to the Collector stating the nature of his right, the grounds of his claim and the amount of compensation claimed by him for extinguishments of his rights;