Section 12(2)(b) in The Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(b)the period within which, and the form in which, an application may be made under clause (a) of sub-section (3) of section 5;

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