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[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(2)(xvii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(xvii)the place at which and the manner in which the Collector shall notify the fact of sanction under Section 74;