Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bombay Presidency - Section

Section 6 in The Bombay Inferior Village Watans Abolition Rules, 1959

6. Period within which application under section 11 shall be made.

- An application under sub-section (1) of section 11 shall be made within [eight years] [Substituted by G. N. of 19.5.1966.] from the appointed date and shall be in Form 'A'.