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[Cites 0, Cited by 0] [Section 84D(3)] [Section 84D] [Entire Act]

State of Gujarat - Subsection

Section 84D(3)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)forfeited to Government , where the land is liable to be disposed of under [section 37 or section 84C] [These words, figures and letters were substituted for the words, figures and letters 'section 84C' by Gujarat 5 of 1973, section 21 (ii)].]