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

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

State of Gujarat - Subsection

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

(k)the conditions subject to which permission to acquire land or interests therein may be granted under section 63;

(ka)[ other factors to be taken into consideration for determining reasonable price under section 63A; [These clauses were inserted, by Bombay 13 of 1956, section 43(7).]

(kaa)[ the form of notice and particulars to be sent under clause (a), the rules subject to which the Collector may direct the payment of fine under clause (b), the form of land the time within which a certificate is to be issued under sub-clause (i) of clause (c), of sub-section (3) and the circumstances in which the period may be extended under the proviso to clause (b) of sub-section (4), of section 63AA;]

(kb)the manner in which an officer shall be made and the form in which notice shall be given under section 64;]

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State of Gujarat - Subsection

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