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[Cites 0, Cited by 2] [Section 63AA(3)] [Section 63AA] [Entire Act]

State of Gujarat - Subsection

Section 63AA(3)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)Where the land is sold to a person in pursuance of sub-section (1) (hereinafter referred to as "the purchaser"), he shall within thirty days from the date of the purchase of the land for a bonafide industrial purpose, send a notice of such purchase in such form alongwith such other particulars as may be prescribed, to the Collector and endorse a copy thereof to the Mamlatdar.