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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(2)(g) in The Bombay Tenancy and Agricultural Lands Act, 1948

(g)[ the manner of apportionment of rent under section 3 ID;] [These clauses were inserted by Bombay 13 of 1956, section 43(5).]
(ga)the rules subject to which a tenant shall be entitled to choose the area ad location under section 32C;
(gaa)[ the manner of giving intimation under sub-section (1A) of section 32F and sub-section (1A) of section 32-O;] [This clause was inserted by Bombay 38 of 1957 section 27(1).]
(gb)the form of public notice under sub-section (1), and the manner of recording statement under sub-section (2), of section 32G;
(gc)the form of certificate to be issued under sub-section (1), of section 32M;
(gd)the manner of referring a question for decision under sub-section (3) of section 32Q;]
(gdd)[ the terms and conditions on which the amount deposited or the amount of price of land shall be deemed to be amount of loan granted under subsection (2) of section 32QQ;] [Clause (gdd) was inserted by Gujarat 8 of 1987, section 3 (w.r.e.f. 19-12-1986).]