Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Gujarat - Subsection Section 18(4) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 (4)Any rescission or modifications so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
