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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(a) in The Bombay Land Revenue Code, 1879

(a)such occupancy [* *] [The words 'or interest' were repealed, by Gujarat 8 of 1982, section 28 (c) (w.r.e.f. 08-12-1981).] shall not be liable to the process of any court, and such transfer shall be null and void, and