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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Gujarat - Subsection

Section 75(2)(v) in The Bombay Irrigation Act, 1879

(v)In section 30 for the words "every agreement for" the words "all rights to "shall be substituted, and in the same section after the words "property" the word "which have been recorded in the Record-of-rights prepared or revised as hereinafter provided" shall all be inserted.