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[Cites 0, Cited by 1] [Section 43A(1)] [Section 43A] [Entire Act]

State of Gujarat - Subsection

Section 43A(1)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)[land leased to or held by] [These words were substituted for the words 'leases of land grantee' or for the benefit of' by Bombay 38 of 1957, section 29(1).] any industrial or commercial undertaking (other than a Co-operative Society) which in the opinion of the State Government bona fide carries on any industrial or commercial operations and which is approved by the State Government;