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[Cites 0, Cited by 0] [Section 20B(2)] [Section 20B] [Entire Act]

Bombay Presidency - Subsection

Section 20B(2)(a) in Bombay Land Requisition Act, 1948

(a)affect the judgement, decree or order of any competent Court passed before the 31st August 1951 holding any such order invalid on the ground specified in sub-section (1), or