Section 88(1A)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 88(1A)] [Section 88] [Entire Act]

State of Gujarat - Subsection

Section 88(1A)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

(i)if the period for exercising the right of purchase had commenced under the aforesaid proviso before the said date, then whether the period had expired or not be deemed to have purchased the land on the expiry of the period during which the landlord was entitled to terminate the tenancy, and

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State of Gujarat - Subsection

Section 88(1A)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948