Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 18] [Entire Act] State of Gujarat - Section Section 38 in The Bombay Tenancy and Agricultural Lands Act, 1948 38. Circumstances in which landlord shall be deemed to cultivate personally.] - Deleted by Bombay 13 of 1956, section 26.
