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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] State of Gujarat - Subsection Section 68(b) in The Bombay Tenancy and Agricultural Lands Act, 1948 (b)[ to determine the purchase price of land under section 32G, 63A or 64; [These clauses were substituted for the original by Bombay 13 of 1956, section 88.]
