Section 65B(4)(b) in The Bombay Land Revenue Code, 1879

[Cites 0, Cited by 0] [Section 65B(4)] [Section 65B] [Entire Act]

State of Gujarat - Subsection

Section 65B(4)(b) in The Bombay Land Revenue Code, 1879

(b)

(i)Where the occupant commences the use of such land for industrial purpose despite the non-fulfilment of any of the conditions specified in sub-section (1), or

(ii)where certificate is refused to the occupant under clause (b) of sub-section (3),

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State of Gujarat - Subsection

Section 65B(4)(b) in The Bombay Land Revenue Code, 1879