Section 12(2)(a) in The Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(a)the period within which and the form in which, an application may be made under clause (a) of the sub-section (2) of section 4;

Legal Document View