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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Gujarat - Subsection

Section 89(2)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)shall affect the amendments made in section 59 of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), or sections 6 and 9 of the Khoti Settlement Act, 1880 (Bombay I of 1880);