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 34] [Entire Act] State of Gujarat - Subsection Section 34(2) in Gujarat Khar Lands Act, 1963 (2)Where any such sum is expended under circumstances of extreme urgency a report thereon shall be made as soon as practicable to the State Government.
