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 50] [Entire Act] State of Gujarat - Subsection Section 50(2) in The Bombay Tenancy and Agricultural Lands Act, 1948 (2)Every document on which the claimant finds his claim, or on which he relies in support thereof, shall be delivered to the Manager alongwith the claim.
