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State of Gujarat - Section

Section 88A in The Bombay Tenancy and Agricultural Lands Act, 1948

88A.

-I. [Special provisions in respect of tenants of certain lands in villages specified in Schedule IV.]- Inserted by Bombay 63 of 1958, section 16 was deleted by the Gujarat Adaptation of laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.