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[Cites 0, Cited by 0] [Section 32T(5)] [Section 32T] [Entire Act]

State of Gujarat - Subsection

Section 32T(5)(d) in The Bombay Tenancy and Agricultural Lands Act, 1948

(d)that the landlord shall not be entitled to the possession of the land, if an application under clause (iv) of sub-section (1) of section 88D has been made and has not been rejected.