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 95] [Entire Act] State of Gujarat - Subsection Section 95(2) in The Bombay Irrigation Act, 1879 (2)Every application made under sub-section (1) shall be in such form, shall contain such particulars and shall be accompanied with such fees as may be prescribed.
