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[Cites 0, Cited by 0] [Section 10A(1)] [Section 10A] [Entire Act]

State of Gujarat - Subsection

Section 10A(1)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)the land revenue in accordance with the provisions of the Bombay Land Revenue Code, 1879 (Bombay V of 1879).