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[Cites 0, Cited by 0] [Section 67A(1)] [Section 67A] [Entire Act]

State of Gujarat - Subsection

Section 67A(1)(b) in The Bombay Land Revenue Code, 1879

(b)is used for any other purpose without the permission of the Collector being first obtained or before the expiry of the period prescribed [in that section, or]