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[Cites 0, Cited by 0] [Section 32I] [Entire Act]

State of Gujarat - Subsection

Section 32I(4) in The Bombay Tenancy and Agricultural Lands Act, 1948

(4)The provisions of sections 32 to 32H (both inclusive) and sections 32J to 32R (both inclusive), in so far as they may be applicable, shall apply to the purchase of the land by such sub-tenant and the payment to be made, to and on behalf, of the permanent tenant.