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[Cites 0, Cited by 0] [Section 88D(1)] [Section 88D] [Entire Act]

State of Gujarat - Subsection

Section 88D(1)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

(i)in the case of an area referred to in clause (b) of section 88, that the chances of non-agricultural or industrial development are remote, or that after the eviction of tenants from any land in such area, the land has not been used for a non-agricultural or industrial purpose,