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 0] [Section 66(4)] [Section 66] [Entire Act] State of Gujarat - Subsection Section 66(4)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948 (b)the profits of agriculture and cultivation of the estate or land and of similar estates and lands in the locality,