Section 32T(4)(A) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 32T(4)] [Section 32T] [Entire Act]

State of Gujarat - Subsection

Section 32T(4)(A) in The Bombay Tenancy and Agricultural Lands Act, 1948

(A)by the landlord within one year from the date on which-

(i)in the case of category (a) he attains majority;