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[Cites 0, Cited by 1] [Section 74(1)] [Section 74] [Entire Act]

State of Gujarat - Subsection

Section 74(1)(mb) in The Bombay Tenancy and Agricultural Lands Act, 1948

(mb)[ a decision under section 31 or 32F, or an order under section 32G,] [This clause was inserted by Gujarat 16 of 1960, section 20(i) and shall be deemed to have been inserted with effect on and from the 1st day of August, 1956.]