Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

State of Gujarat - Subsection

Section 132(3)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)in the case of any proceedings under any of the provisions of the Act so repealed, pending before a Civil Court on such date, the provisions of Section 125 of this Act shall apply.