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[Cites 0, Cited by 0] [Section 73A(8)] [Section 73A] [Entire Act]

State of Gujarat - Subsection

Section 73A(8)(iii) in The Bombay Land Revenue Code, 1879

(iii)"to cultivate personally" shall have the meaning assigned to it in clause (6) of section 2 of the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVI of 1948).