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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Gujarat - Subsection

Section 74(1)(rr) in The Bombay Tenancy and Agricultural Lands Act, 1948

(rr)[ an order made pursuant to a notification issued under sub-section (3) of section 43A.] [Clause (rr) was inserted by Bombay 63 of 1958, section 10.]