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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(5) in The Bombay Tenancy and Agricultural Lands Act, 1948

(5)[ Any modifications so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.] [Sub-section (5) was inserted by Gujarat 36 of 1965, section 14(3) (w.e.f. 01-02-1966).]