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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(21) in The Bombay Tenancy and Agricultural Lands Act, 1948

(21)words and expressions used in this Act but not defined shall have the meaning assigned to them in the Bombay Land Revenue Code, 1879 (Bom V of 1879), and the Transfer of Property Act, 1882 (IV of 1882), as the case may be.