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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(2)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)as the case may be, such part thereof as the Tribunal may determine in cases where such warkas land, is jointly used by more persons than one for the purposes of rab manure, shall be included in the land to be deemed to have been purchased by the tenant under sub-section (1):