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 Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 64] [Entire Act] State of Gujarat - Subsection Section 64(8) in The Bombay Tenancy and Agricultural Lands Act, 1948 (8)Any sale made in contravention of this section shall be invalid.
