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[Cites 0, Cited by 0] [Section 32G(1)] [Section 32G] [Entire Act]

State of Gujarat - Subsection

Section 32G(1)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948

(c)all other persons interested therein, to appear before it on the date specified in the notice. The Tribunal shall issue a notice individually to each such tenant, landlord and also, as far as practicable, other persons calling upon each of them to appear before it on the date specified in the public notice.