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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(18) in The Bombay Land Revenue Code, 1879

(18)[ "to occupancy land". - "to occupancy land" means to possess or take possession of land] [These definitions were substituted for clauses (17), (18) and (19) by Bombay 4 of 1913, section 6(h).];