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Bombay Presidency - Section

Section 10 in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972

10. Form and period within which application for compensation is to be made under Section 13.

- One year from the commencement of these rules shall be the period within which an application for compensation under Section 11, or as the case may be, Section 12, may be made to the Collector in Form V.