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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(2) in Gujarat Khar Lands Act, 1963

(2)After receiving such application the State Government after making such inquiry, as it may think fit, may, within the prescribed period either refuse to sanction the scheme or sanction it with or without modification and subject to such Renditions as it may think fit to impose.