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[Cites 0, Cited by 0] [Section 91(7)] [Section 91] [Entire Act]

State of Gujarat - Subsection

Section 91(7)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)The landlord shall make an application in writing to the Tribunal for permission to sell the land at such price. On receipt of the application, the Tribunal shall grant the permission if, on holding an inquiry, it is satisfied that the price has been agreed to voluntarily by the tenant.