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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(3)(b) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959

(b)the restrictions on transfer imposed by section 7 shall be deemed to apply only to an agriculturist who has made an application under sub-section (1) and to have effect on and from the date on which the application is presented to the Court and until the date when this Part ceases to apply to the area or the date of rejection of the application by the Court, whichever is earlier.