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] [Entire Act] State of Gujarat - Section Section 8 in The Gujarat Land Grabbing (Prohibition) Act, 2020 8. Public Prosecutor. The State Government shall appoint, for every Special Court, a person to be the Public Prosecutor.
