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 2] [Section 32] [Entire Act] State of Gujarat - Subsection Section 32(b) in Saurashtra Land Reforms Act, 1951 (b)in any other case, with effect from the 1st August immediately following the date on which the application under section 28 is made:
