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[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(2)(xxviii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(xxviii)the procedure to be followed by the [Gujarat] [This word was substituted for the word 'Bombay' by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] Revenue Tribunal under Section 111;