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[Cites 0, Cited by 1] [Section 32PP(1)] [Section 32PP] [Entire Act]

State of Gujarat - Subsection

Section 32PP(1)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(ii)the land so at the disposal of the Collector has not been disposed of in the manner provided in sub-section (2) of section 32P.