Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 63A(3)] [Section 63A] [Entire Act]

State of Gujarat - Subsection

Section 63A(3)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)the structures and wells constructed and permanent fixtures made and trees planted, on the land by the landlord or tenant;