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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1) in The Gujarat Land Requisition Act, 1948

(1)The [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette make rules to carry into effect the purposes of this Act.