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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Gujarat - Subsection

Section 8B(3) in The Gujarat Land Requisition Act, 1948

(3)The allotment of any land to any person, or the continuance of any person or the permission to any person to continue to remain in occupation or possession of any land, referred to in sub-section (1) shall be deemed to be a licence in favour of such person for the use and occupation of the said land]