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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1) in Gujarat Devasthan Inams Abolition Act, 1969

(1)Any inamdar entitled to compensation under section 9 shall within the prescribed period apply in writing to the Collector for determining the amount of compensation payable to him, under the said section.