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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(2)(p) in The Bombay Tenancy and Agricultural Lands Act, 1948

(p)the value of the court-fee stamp payable on an application to the Mamlatdar or Tribunal or on an application or appeal to the Collector or [Gujarat Revenue Tribunal] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation, of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.] under section 77;
(pp)[ the manner of disposal of land under sub-section (3) of section 84B;] [This clause was inserted by Bombay 38 of 1957 section 27(3).]
(pa)[ the manner of grant of land under section 84C;] [This clause was inserted by Bombay 13 of 1956, section 43(9).]
(pb)[ the period within which and the form in which an application under section 88C shall be made and the form of certificate to be issued under that section;] [This clause was inserted by Bombay 38 of 1957 section 27(4).]