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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3)(b) in The Gujarat Land Requisition Act, 1948

(b)[*] [The word 'elsewhere' was deleted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects), Order, 1960.] to the District Court, such appeal shall be made within a period of sixty days from the date of the decision.