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 1] [Section 32P] [Entire Act] State of Gujarat - Subsection Section 32P(9) in The Bombay Tenancy and Agricultural Lands Act, 1948 (9)Any person aggrieved by any order made by the Collector under the foregoing provisions of this section may appeal to the State Government against such order.
