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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(aa) in Saurashtra Land Reforms Act, 1951

(aa)[ in any case in which an application under section 28 is made on or after 1st August, 1954, but before 31st December, 1954, with effect from 1st August, 1954;] [This clause was inserted by Saurashtra Act No. XXXV of 1954.]