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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(2)(g) in Gujarat Khar Lands Act, 1963

(g)the fees for the grant of a licence, the restriction subject to which and the conditions on which a licence shall be granted, the form of the licence and the particulars to be contained therein, under section 24;