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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(1)(b) in The Gujarat Land Requisition Act, 1948

(b)any land requisitioned under this Act after such commencement, on or before the expiry of a period of [thirteen years] [Substituted for 'seleven years' by Gujarat 17 of 1991, dated 10th October 1991 (w.r.e.f. 31-07-1991).] from the date on which possession of such land was surrendered or delivered to, or taken by, the State Government or any officer authorised or empowered by the State Government.]