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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(2)(i) in Saurashtra Land Reforms Act, 1951

(i)in any case in which an application for revision against any decision or order of the Collector has been made under this Act to the Revenue Tribunal or until such application is barred by limitation.