Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(7A) in The Bombay Tenancy and Agricultural Lands Act, 1948

(7A)[ "joint family" means an undivided Hindu Family, and in the case of other persons a group or unit the members of which are by custom joint in estate or residence;] [Clause (7A) was inserted by Bombay 13 of 1956, section 2(6).]