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[Cites 0, Cited by 0] [Section 32PPP(1)] [Section 32PPP] [Entire Act]

State of Gujarat - Subsection

Section 32PPP(1)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(ii)[ the land so at the disposal of the Collector has not been disposed of in the manner provided in sub-section (2) of section 32P.