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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Gujarat - Subsection

Section 74(1)(na) in The Bombay Tenancy and Agricultural Lands Act, 1948

(na)[ a decision under the proviso to sub-section (4) of section 32T or an order under section 32U.] [This clause was inserted by Gujarat 16 of 1960, section 20 (ii).]