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[Cites 0, Cited by 5] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(3) in The Bombay Tenancy and Agricultural Lands Act, 1948

(3)The persons to whom such offers are made shall intimate to the landlord within one month from the date of receipt of the offer whether they are willing to purchase the land at the price fixed by the Tribunal.