Section 63AA(4)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

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State of Gujarat - Subsection

Section 63AA(4)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)The purchaser to whom a certificate is issued under sub-clause (i) of clause (c) of sub-section (3) shall commence industrial activity on such land within three years from the date of such certificate and commence production of goods or providing of services within five years from such date:

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State of Gujarat - Subsection

Section 63AA(4)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948