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[Cites 0, Cited by 2] [Section 63AA(3)] [Section 63AA] [Entire Act]

State of Gujarat - Subsection

Section 63AA(3)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948

(c)Where, on receipt of the notice of the date of purchase for the use of land for a bonafide industrial purpose and other particulars sent by the purchaser under clause (a), the Collector, after making such inquiry as he deems fit-
(i)is satisfied that the purchaser of such lands has validly purchased the land for a bonafide industrial purpose in conformity with the provisions of sub-section (1), he shall issue a certificate to that effect to the purchaser in such form and within such time as may be prescribed,
(ii)is not so satisfied, he shall, after giving the purchaser an opportunity of being heard, refuse to issue such certificate and on such refusal, the sale of land to the purchaser shall be deemed to be in contravention of section 63.