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[Cites 0, Cited by 0] [Section 32PP(1D)] [Section 32PP] [Entire Act]

State of Gujarat - Subsection

Section 32PP(1D)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)such tenant being a specified tenant shall also be entitled to exercise the right conferred in sub-section (1) by making an application at any time [before the date specified under clause (b) of sub-section (5) of Section 32-M.]