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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(4) in Gujarat Khar Lands Act, 1963

(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as Boon as possible after they are made, and shall be subject to rescission by the State Legislature or to suet modulations as the State Legislature may make during the session in which they are so, laid, or the session immediately following.