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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1) in The Gujarat Agricultural Lands Ceiling Act, 1960

(1)As soon as may be after the list is prepared under Section 13, the Tribunal shall publish it in the prescribed manner together with a public notice in the prescribed form calling upon all persons affected thereby to submit to the Tribunal their objections or suggestions, if any, within a period of one month from the date of its publication.