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State of Gujarat - Section

Section 16 in The Gujarat Land Requisition Act, 1948

16. Exemption.

- The [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by rules exempt any land from the provisions of section 5 or 6 or both on such terms and conditions as may be specified in the said rules.