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[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

State of Gujarat - Subsection

Section 132(3)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)all proceedings for the termination of the tenancy and ejectment of a tenant or for the recovery of restoration of the possession of the lands under the provisions of the Act so repealed pending on the date of the commencement of this Act before a Revenue Officer or in appeal or revision before any appellate or revising authority shall be deemed to have been instituted and pending before the corresponding authority under this Act and shall be disposed of in accordance with the provisions of this Act, and