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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Gujarat - Subsection

Section 66(2) in The Bombay Tenancy and Agricultural Lands Act, 1948

(2)On the publication of the notification, the Collector shall cause publicity to be given to it at convenient places in the locality and also give notices to the holder of the estate, land or interest and to all persons known or believed to be interested therein.