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[Cites 0, Cited by 3] [Section 63(1)] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(1)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)no sale (including sales in execution of a decree of Civil Court of for recovery of arrears of land revenue or for sums recoverable as arrears of land revenue), gift, exchange or lease of any land or interest therein, or