Section 73(2)(d) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Gujarat - Subsection

Section 73(2)(d) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(d)the form of notice and particulars to be sent under clause (a), the rules subject to which the Collector may direct the payment of fine under clause (b), the form of and the time within which a certificate is to be issued under sub-clause (i) of clause (c) of sub-section (2) and the circumstances in which the period may be extends under the proviso to clause (b) of sub-section (3), of section 55, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 73(2)(d) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949