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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(4) in The Bombay Land Revenue Code, 1879

(4)The Collector or a survey officer may, subject to any rules made in this behalf under section 214, prohibit the use for certain purposes of any unalienated land liable to the payment of land revenue, and may summarily evict any holder who uses or attempts to use the same for any such prohibited purpose.]