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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Gujarat - Subsection

Section 68(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(2)Every document on which the claimant founds his claim, or on which he relies in support thereof, shall be delivered to the Manager alongwith the claim.