Section 135M(2)(b) in The Bombay Land Revenue Code, 1879

[Cites 0, Cited by 0] [Section 135M(2)] [Section 135M] [Entire Act]

State of Gujarat - Subsection

Section 135M(2)(b) in The Bombay Land Revenue Code, 1879

(b)The pass-book shall be supplied under clause (a)-

(i)within such period from the date on which this Chapter is applied or reapplied to the taluka as the State Government may, by notification in the Official Gazette, specify; and

(ii)on payment of such fees as may be prescribed by rules made under this Act.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 135M(2)(b) in The Bombay Land Revenue Code, 1879