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

State of Gujarat - Subsection

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

(i)[ regulating the conduct of surveys and settlements of land revenue and prescribing the notice to be given under section 117-0 before the introduction of the settlement;] [Clause (i) was substituted by Bombay 20 of 1939, section 12.]