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[Cites 0, Cited by 0] [Section 69A(5)] [Section 69A] [Entire Act]

State of Gujarat - Subsection

Section 69A(5)(b) in The Bombay Land Revenue Code, 1879

(b)Such application shall be made within twelve months from the date of the commencement of the Bombay Land Revenue Code and Land Tenure Abolition Laws (Gujarat Amendment) Ordinance, 1981 (Gujarat Ordinance 9 of 1981), or such further period as may be prescribed by the State Government.]