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

State of Gujarat - Subsection

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

(ii)if the tenant gives such undertaking and accepts such tenancy or possession of the land, such portion of the land referred to in clause (i) to the restoration of which the tenant would not be entitled under the first proviso, shall vest in the State Government free from all encumbrances, and shall be disposed of in the manner provided in sub-section (2) of section 32 P.]