Legal Document View

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
[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(2)(p) in The Bombay Land Revenue Code, 1879

(p)[ the manner in which the assessment of survey numbers and sub-divisions thereof shall be based on their classification value; [Clauses (p) to (u) were inserted by Bombay 20 of 1913, section 12.]