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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(2)(d) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(d)the manner in which the intention to make a scheme shall be published [* * * *] [The words 'and the manner of preparation of the scheme' were deleted, by Bombay 61 of 1958, Section 3 (24).] under Section 15;
(dd)[ the statement, records and maps to be included in the scheme of consolidation and the procedure and other matters to be observed in the preparation of the scheme under Section 15A;] [Clause (dd) was inserted, by Bombay 61 of 1958, Section 3 (24).]