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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Gujarat - Subsection

Section 101(2)(d) in The Bombay Irrigation Act, 1879

(d)the authority to which an appeal may be preferred under section 98, the period within which such appeal shall be preferred and the value of court-fee stamps which such appeal shall bear;