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 84D(1)] [Section 84D] [Entire Act] State of Gujarat - Subsection Section 84D(1)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948 (ii)the lessee shall pay rent at the rate fixed by the Mamlatdar and applicable to the land under section 9;