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 32L] [Entire Act] State of Gujarat - Subsection Section 32L(3) in The Bombay Tenancy and Agricultural Lands Act, 1948 (3)The amount recovered under sub-section (1) or (2) shall be deposited with the Tribunal.
