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State of Gujarat - Section

Section 3 in The Bombay Tenancy and Agricultural Lands Act, 1948

3. Application of chapter V of Transfer of Property Act.

- The provisions of Chapter V of the Transfer of Property Act, 1882 (IV of 1882), shall in so far as they are not inconsistent with the provisions of this Act, apply to the tenancies and leases of land to which this Act applies.