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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Gujarat - Subsection

Section 66(a) in The Bombay Land Revenue Code, 1879

(a)the occupant and any tenant or other person holding under or through him shall be liable to be summarily evicted by the Collector from the land so used and from the entry survey number or sub-division of the survey number of which it may form a part; and