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 3] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(20) in The Bombay Tenancy and Agricultural Lands Act, 1948 (20)[ "Village" means a village recognised as such in the revenue accounts;] [This clause was substituted for the original by Bombay 13 of 1956, section 2(16).]
