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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(1)(e) in The Bombay Tenancy and Agricultural Lands Act, 1948

(e)if any question arises regarding the apportionment of the rent payable by the sharers, it shall be decided by the Mamlatdar, whose decision shall be final.