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State of Gujarat - Section

Section 20 in The Bombay Land Revenue Code, 1879

20. Certain officers' appointments to be notified.

- The appointment of all officers mentioned in sections 4 to 13 and 18 and 19 shall be duly notified.Acting appointments. - Any officer appointed to act temporarily for any such officer shall exercise the same powers and perform the same duties as might be performed or exercised by the officer for whom he is so appointed to act.