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[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(2)(e) in The Bombay Land Revenue Code, 1879

(e)regulating the disposal of land and other property [vesting in the [Government] [The words 'vesting in the Crown for the purposes of the province' were substituted for the words 'vesting in Government', by the Adaptation of Indian Laws Order in Council.] for the purposes of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950.];