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[Cites 0, Cited by 1] [Section 32P(7)] [Section 32P] [Entire Act]

State of Gujarat - Subsection

Section 32P(7)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)[Where before the specified date, any land has been surrendered to a landlord under sub-section (2) of this section as in force immediately before such date] [Sub-sections (6) to (11) were inserted by Guj, 36 of 1965, section 4(iii) (w.e.f. 01-02-1966).]; and the landlord has taken possession of the land, the landlord shall be liable to cultivate the land personally and shall be entitled to the use and occupation of the land so long as he cultivates the land personally.