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[Cites 0, Cited by 2] [Section 76(1)] [Section 76] [Entire Act]

State of Gujarat - Subsection

Section 76(1)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948

(c)that there was a substantial defect in following the procedure provided by this Act [or that there has been failure to take evidence or error in appreciating important evidence] [These words were inserted by Gujarat 16 of 1960, section 71.] with has resulted in the miscarriage of justice.