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[Cites 0, Cited by 0] [Section 32PP(1D)] [Section 32PP] [Entire Act]

State of Gujarat - Subsection

Section 32PP(1D)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)[ such tenant shall also be entitled to exercise the right conferred under sub-section (1) by making an application at any time before two months after the commencement of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1981 (Gujarat 13 of 1981),; or [This portion was substituted for the portion beginning with the words 'such tenant shall' and ending with the words 'for making it', by Gujarat 13 of 1981, section (2).]