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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(2)(ii) in Saurashtra Land Reforms Act, 1951

(ii)in any case in which an appeal against any decision or order of the Mamlatdar has been preferred under this Act to the Collector or until such appeal is barred by limitation.