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[Cites 0, Cited by 0] [Section 73A(4)] [Section 73A] [Entire Act]

State of Gujarat - Subsection

Section 73A(4)(a) in The Bombay Land Revenue Code, 1879

(a)in contravention of sub-section (1) of this section, or of sub-section (1) of section 73A or of any other law for the time being in force, transfers his occupancy to any person other than a tribal (hereafter in this section and in section 73AB referred to as "the non-tribal") at any time on or after the date of commencement of the Bombay Land Revenue (Gujarat Second Amendment) Act, 1980 (Gujarat 37 of 1980). (hereinafter in this section referred to as "the said date"); or]