Legal Document View

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
[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(2)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)who is a member of a co-operative farming society and as such member to sub-let, assign, mortgage or to create a charge on his interest in the land in favour of such society [or in consideration of a loan advanced by any person authorised under Section 54 of the Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947)] [These words were added by Schedule Ill, Clause 14.].