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[Cites 0, Cited by 0] [Section 32P(7)] [Section 32P] [Entire Act]

State of Gujarat - Subsection

Section 32P(7)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)If he fails to so cultivate the land he shall be evicted from the land and the land shall be disposed of in accordance with the provisions of section 84C.