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 150] [Entire Act] State of Gujarat - Subsection Section 150(b) in The Bombay Land Revenue Code, 1879 (b)by forfeiture of the occupancy or alienate holding in respect of which the arrear is due under section 153;
