Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(3)On the publication of such notification the Collector shall cause publicity to be given to it at convenient places in the locality and also give notices to the holder of the holding, land or interest and to all persons known or believed to be interested therein.