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 0] [Section 6A] [Entire Act] State of Gujarat - Subsection Section 6A(b) in The Bombay Tenancy and Agricultural Lands Act, 1948 (b)seasonally irrigated land shall include alluvial land and land situated in the bed of a river and seasonally flooded by the water of such river.
