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 84A] [Entire Act] State of Gujarat - Subsection Section 84A(2) in The Bombay Tenancy and Agricultural Lands Act, 1948 (2)On payment of such penalty, the Mamlatdar shall issue a certificate to the transferee that such transfer is not invalid.
