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 63] [Entire Act] State of Gujarat - Subsection Section 63(4) in The Bombay Tenancy and Agricultural Lands Act, 1948 (4)[ Nothing in section 63A shall apply to any sale made under sub-section (1).] [This sub-section was added, by Bombay 13 of 1956, section 32(4).]
