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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(2)(f) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(f)the manner in which draft scheme of consolidation shall be published under sub-section (1) of Section 19 in the village or villages concerned;
(ff)[ the manner of publication of further amended scheme under Clause (b) of sub-section (2) of Section 20;] [This clause was inserted by Bombay 33 of 1956, Section 7 (1).]