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 12] [Entire Act] State of Gujarat - Subsection Section 12(2) in Gujarat Khar Lands Act, 1963 (2)He may, while submitting had report under sub-section (1), recommend any modifications which in his opinion are required in any of the particulars contained, in the scheme prepared by the Board under section 10.
