Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83A] [Entire Act] State of Gujarat - Subsection Section 83A(1) in The Bombay Tenancy and Agricultural Lands Act, 1948 (1)No person shall acquire land by transfer where such transfer or acquisition is invalid under any of the provisions of this Act.
