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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(2)(l) in The Bombay Tenancy and Agricultural Lands Act, 1948

(l)the manner of making inquiry to determine the value of the estate land or interest acquired and any other matter to be taken into consideration in determining the value under section 66.
(la)[ the form in which an application shall be made and the period within which and the form in which an agreement shall be executed under section 66A;] [This clause was inserted by Bombay 18 of 1956, section 43(8).]