Section 55(3)(b) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

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State of Gujarat - Subsection

Section 55(3)(b) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(b)The purchaser to whom a certificate is issued under sub clause (i) of clause (c)of sub-section (2) shall commence industrial activity on such land within three years from the date of certificate and commence production of goods or providing of services within five years from such date :

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State of Gujarat - Subsection

Section 55(3)(b) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949