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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(1)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)no mortgage of any land or interest therein, in which the possession of the mortgaged property is delivered to the mortgagee, [or] [This word was added by Gujarat 30 of 1977, section 5(1) (i).]