Section 72C(2)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 72C(2)] [Section 72C] [Entire Act]

State of Gujarat - Subsection

Section 72C(2)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)taking into consideration the extent of land held by the tenant as tenant situate within the jurisdiction of different Tribunals, direct that the proceeding under sections 32G, 35H, 32-1, 32K, 32L, 32M, 32N, and 32-0, in respect of all the lands held by the tenant as tenant shall be conducted and disposed of by the Tribunal designated for the purpose, and transfer the case accordingly; and

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State of Gujarat - Subsection

Section 72C(2)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948