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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 838 in The Bombay Land Revenue Code, 1879 838. The Bombay Land Revenue Code, 1879 Schedule Code; you are hereby required to receive the said A. B. into jail under your charge and to carry the aforesaid order into execution according to law.Dated this day of 20(Signature of Collector).
