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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Gujarat - Subsection Section 28(3) in Saurashtra Land Reforms Act, 1951 (3)The application shall be accompanied by a receipted challan showing the payment into the treasury of the amount payable by the tenant under sub-section (1).
