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[Cites 0, Cited by 0] [Section 10A(3)] [Section 10A] [Entire Act]

State of Gujarat - Subsection

Section 10A(3)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948

(c)[ a tenant, where such land is wholly or partly exempt from the payment of land revenue] [This clause was inserted by Gujarat 16 of 1960, section 4.]].