Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2)(b) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(b)has not in his hands on behalf of that other person sufficient money to satisfy the whole demand of the prescribed authority;