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[Cites 0, Cited by 0] [Section 32T] [Entire Act]

State of Gujarat - Subsection

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

(7)If, in consequence of the termination of the tenancy under this section any part of the land leased is left with the tenant, the rent shall be apportioned in the prescribed manner in proportion to the area of the land left with the tenant.