Section 32(a) in Saurashtra Land Reforms Act, 1951
(a)in any case in which an application under section 28 is made, [within thirty days from the date of the commencement of the Saurashtra Land Reforms (Second Amendment) Ordinance, 1952] [These words, figures and brackets were substituted for the words 'within five months from the date of the commencement of this Act' by Saurashtra Act No. XV of 1952.] with effect from the 1st August,1951:
