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[Cites 0, Cited by 0] [Section 9B(2)] [Section 9B] [Entire Act]

State of Gujarat - Subsection

Section 9B(2)(a) in The Gujarat Land Requisition Act, 1948

(a)in the case of a claim for compensation under sub-section (1) of section 8, be made within three months from the date on which the notice under section 9A is published or served, as the case may be;