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 43C] [Entire Act] State of Gujarat - Subsection Section 43C(b) in The Bombay Tenancy and Agricultural Lands Act, 1948 (b)a municipal Corporation constituted under Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949) (Bombay LIX of 1949).
