Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28A] [Entire Act] State of Gujarat - Subsection Section 28A(i) in The Bombay Public Trusts Act, 1950 (i)to the sub-registrar of the sub-district appointed under the Indian Registration Act, 1908 (XVI of 1908) in which such immoveable property is situate.
