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] [Entire Act] State of Gujarat - Section Section 155 in The Bombay Land Revenue Code, 1879 155. Sale of defaulter's immoveable property. - The Collector may also cause the right, title and interest of the defaulter in any immovable property other than the land on which the arrears is due to be sold.
