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 33] [Entire Act] State of Gujarat - Subsection Section 33(3) in The Bombay Tenancy and Agricultural Lands Act, 1948 (3)The certificate so issued shall be conclusive of the fact of such exchange against the landlords and all persons interested in the lands exchanged.
