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 32T(4)] [Section 32T] [Entire Act] State of Gujarat - Subsection Section 32T(4)(iii) in The Bombay Tenancy and Agricultural Lands Act, 1948 (iii)in the case of category (d) he ceases to be subject to such physical or mental disability; and