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[Cites 0, Cited by 0] [Section 32U(1)] [Section 32U] [Entire Act]

State of Gujarat - Subsection

Section 32U(1)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(ii)the landlord has given such notice but has not made an application thereafter under section 29 for possession as required by the said subsection (3), or