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[Cites 0, Cited by 0] [Section 65B(5)] [Section 65B] [Entire Act]

State of Gujarat - Subsection

Section 65B(5)(a) in The Bombay Land Revenue Code, 1879

(a)The occupant shall commence industrial activity on such land within three years from the date of the notice sent by him to the Collector under clause (b) of subsection (2) and commence production of goods or providing or services on such land within five years from such date: