Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(7) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(7)[ "Code" means the Bombay Land Revenue Code, 1879 as extended to the Kutch area of the [State of Gujarat] [Clause 7 was substituted for the original by Schedule III, Clause 2 (1).];