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 31B] [Entire Act] State of Gujarat - Subsection Section 31B(4) in The Bombay Tenancy and Agricultural Lands Act, 1948 (4)[ If the tenant is a member of a Scheduled Caste or a Scheduled Tribe.] [Clause (4) was added, by Gujarat 5 of 1973, section 7 (ii).]
