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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(2)(a) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(a)Where the land is sold to a person in pursuance of sub-section (1) (hereinafter referred to as "the purchaser"), he shall within thirty days from the date of the purchase of the land for a bonafide industrial purpose, send a notice of such purchase in such form alongwith such other particulars as may be prescribed, to the Collector and endorse a copy thereof to the Mamlatdar.