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 4] [Section 31(3)] [Section 31] [Entire Act] State of Gujarat - Subsection Section 31(3)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948 (ii)by the successor-in-title of a widow within one year from the date on which her interest in the land ceases to exist;