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 32P(4)] [Section 32P] [Entire Act] State of Gujarat - Subsection Section 32P(4)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948 (b)in the case of persons falling under items (ii), (iii) and (iv) preference shall be given in the following order, namely:-