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[Cites 0, Cited by 0] [Section 65B(3)] [Section 65B] [Entire Act]

State of Gujarat - Subsection

Section 65B(3)(a) in The Bombay Land Revenue Code, 1879

(a)is satisfied that the occupant of such land has validly commenced the use of the land for a bonafide industrial purpose under sub-section (1), he shall issue a certificate to that effect to the occupant in such form and within such period as may be prescribed by rules made under this Act.