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State of Gujarat - Section

Section 73 in The Bombay Land Revenue Code, 1879

73. [ Occupancy to be transferable and heritable. [Section 73 was substituted by Bombay 6 of 1901, section 10.]

- [An occupancy] shall, subject to the provisions contained in section 56, and to any conditions lawfully annexed to the 5[tenure], and save as otherwise prescribed by law, be deemed an heritable and transferable property].