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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(2)(h) in The Bombay Tenancy and Agricultural Lands Act, 1948

(h)the terms and conditions for exchange of lands and the form of certificate to be issued under section 33;
(hh)[ the period within which and the manner in which particulars of land are to be furnished to Mamlatdars under section 34A;] [This clause was inserted by Bombay 38 of 1957 section 27(2).]
(hhh)[ the circumstances in which and the conditions subject to which, the previous sanction of the Collector under sub-section (1) of section 43 may be given;] [Clause (hhh) was inserted by Gujarat 15 of 1969, section 5.]
(ha)[ other factors to be taken into consideration for determining reasonable rent under section 43B;] [These clauses were inserted by Bombay 13 of 1956, section 43(6).]