Legal Document View

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
[Cites 0, Cited by 0] [Section 32M(5)] [Section 32M] [Entire Act]

State of Gujarat - Subsection

Section 32M(5)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)if the specified tenant of land to which sub-section (3) or, as the case may be, sub-section (4) applies and which has not been disposed of by the Collector in the manner provided in sub-section (2) of section 32P, deposits with the Tribunal at any time [before the date specified from time to time by notification in the official Gazette, by the State Government in this regard].