Section 67(2)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Gujarat - Subsection

Section 67(2)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)at least one shall be a person who is holding or has held a judicial office not lower in rank than that of a civil judge under the Bombay Civil Courts Act, 1869 (Bombay XIV of 1869), of who is qualified to practice as a lawyer in the [State of Gujarat], and

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State of Gujarat - Subsection

Section 67(2)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948