Section 82(2A) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2A)[ Such rules may also provide for the levy of fees for giving copies of, or extracts from, any document issued under this Act or record maintained under or for the purposes of this Act and the scales of such fees.] [Sub-section (2A) was inserted, by Gujarat 36 of 1965, section 14(2) (w.e.f. 01-02-1966).]
