Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

(i)in areas in which a settlement has been made under Chapter VIIIA of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), or in which the assessment has been fixed under section 52 of the said Code the assessment so settled or fixed;