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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(4)(a) in The Gujarat Land Requisition Act, 1948

(a)requisition the premises [for [any public purpose] [This portion was substituted for the words 'and may use or deal with the premises' by Bombay 39 of 1950, section 3.] and may use or deal with the premises for any such purpose] in such manner as may appear to it to be expedient: or