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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(2) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(2)Within one month of the date of publication of the draft variation any person affected thereby may communicate in writing any objection to such variation to the [State] [The Section 31 was deleted by Gujarat Act No. 9 of 1979.] Government through the Settlement Commissioner.