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[Cites 0, Cited by 0] [Section 9B(2)] [Section 9B] [Entire Act]

Bombay Presidency - Subsection

Section 9B(2)(c) in Bombay Land Requisition Act, 1948

(c)in the case of a claim for compensation under clause (a) of sub-section (2) of section 9, be made within three months from the date on which possession was delivered under the said section.