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

State of Gujarat - Subsection

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

(b)that notwithstanding anything contained in the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the landlord shall be entitled to take possession of the land leased to the extent of half the area thereof;