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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(13) in Gujarat Devasthan Inams Abolition Act, 1969 (13)"tenancy law" means the Bombay Tenancy and Agricultural Lands Act, 1948; (Bombay LXVII of 1948)
