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[Cites 0, Cited by 0] [Section 83A] [Entire Act]

State of Gujarat - Subsection

Section 83A(2) in The Bombay Tenancy and Agricultural Lands Act, 1948

(2)Any person who acquires land in contravention of sub-section (1) shall in the event of the transfer or acquisition being decided or declared invalid, be liable to suffer, the consequences under section 84 or 84C as the case may be.]