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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Gujarat - Subsection

Section 74(c) in The Bombay Irrigation Act, 1879

(c)fixing a period of not less than three months from the date of such proclamation, and requiring every person claiming any right in the work so notified either to present to the Collector within such period a written notice specifying, or to appear before him and state, the nature of such right.