Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73A] [Entire Act] State of Gujarat - Subsection Section 73A(2) in The Bombay Tenancy and Agricultural Lands Act, 1948 (2)The order of the Collector under sub-section (3A) of section 29 shall, subject to revision under sub-section (3), be final.
