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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Gujarat - Subsection

Section 93(2)(vi) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(vi)the applicant shall within the prescribed period execute an agreement in the prescribed form in favour of the neighbouring holder;