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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(1)(d) in The Bombay Tenancy and Agricultural Lands Act, 1948

(d)if such area is less than the unit referred to in clause (c), the sharers shall be entitled to enjoy the income jointly, but the land shall not be divided by metes and bounds.