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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(10) in THE BOMBAY LIFTS ACT, 1939

(10)such other particulars as may be prescribed.On receipt of such application the Officer authorised under this section shall, after making such enquiry and requiring the applicant to furnish such information as may be necessary, forward the application with his remarks to the State Government. The State Government may thereupon either grant or refuse the permission. Such permission shall be valid only for a period of six months from the date on which it is granted.