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[Cites 0, Cited by 0] [Section 73AD(1)] [Section 73AD] [Entire Act]

State of Gujarat - Subsection

Section 73AD(1)(b) in The Bombay Land Revenue Code, 1879

(b)a document relating to the transfer of an occupancy belonging to any of the Scheduled Tribes, referred to in clause (a) which is registered on or after the said date shall take effect and operate only from the time of such registration.