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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(2)(b) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(b)the Consolidation Officer shall, by proclamation, call upon all persons who claim to be entitled to possession under any of the said Acts of any holding for the consolidation of which a notification has been issued under Section 15 to make within the prescribed period an application to be put in possession of such holdings; and any person who fail to do so within the prescribed period shall thereafter be debarred from making it: