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 4] [Section 31B] [Entire Act] State of Gujarat - Subsection Section 31B(1) in The Bombay Tenancy and Agricultural Lands Act, 1948 (1)in such manner as will result in leaving with a tenant, after termination less than half the area of the land leased to him, or
