Section 104(2)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

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State of Gujarat - Subsection

Section 104(2)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)having regard, among other matters, to the extent of the land of which possession is sought under the different applications, transfer all the applications and proceedings to one of the [Mamlatdars] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] for hearing and disposal; and

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State of Gujarat - Subsection

Section 104(2)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958