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 13] [Entire Act] State of Gujarat - Subsection Section 13(3) in Gujarat Khar Lands Act, 1963 (3)If the scheme is sanctioned, it shall be published in the Official Gazette and in the village and at the headquarters of the taluka or mahal and of the district in which the lands included in the scheme are situate.
