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

State of Gujarat - Subsection

Section 9B(1) in The Gujarat Land Requisition Act, 1948

(1)Every application for the determination or payment of compensation shall be made to the officer authorised to determine compensation under section 8, in such manner and in such form, and accompanied by such information, as may be prescribed.