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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2)(d) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(d)where there are two or more such holders, the order of priority of such claim the provisions of sub-section (4) and (5) of section 15 shall mutatis mutandis apply to the determination of such question and the claim.