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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(2) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972

(2)On receipt of an application, the Collector shall make such inquiry as he deems fit, and if he comes to the conclusion that the trust satisfies the requirement of sub-section (2) of Section 4, he shall issue a certificate in Form VIII.