Section 65B(2)(b) in The Bombay Land Revenue Code, 1879

[Cites 0, Cited by 0] [Section 65B(2)] [Section 65B] [Entire Act]

State of Gujarat - Subsection

Section 65B(2)(b) in The Bombay Land Revenue Code, 1879

(b)Where an occupant commences the use of the land for a bonafide industrial purpose under sub-section (1), he shall within thirty days from the date of commencement of the use of land for a bonafide industrial purpose, send a notice of the date of commencement of such use, alongwith other particulars in such form a may be prescribed by rules made under this Act, to the Collector and endorse a copy thereof to the Mamlatdar.

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State of Gujarat - Subsection

Section 65B(2)(b) in The Bombay Land Revenue Code, 1879