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State of Gujarat - Section

Section 67 in The Bombay Land Revenue Code, 1879

67. Permission may be granted on terms.

- Nothing [in sections 65, 65A and 66] [These words, figures and letter were substituted for the words 'in the last two preceding sections' by the President's Act No. 26 of 1976, section 6.] shall prevent the granting of the permission aforesaid [***] [The words 'in special cases' were repealed by Bombay 4 of 1913, section 26.] on such terms [or conditions] [These words were inserted by Bombay 6 of 1901 section 8(1).] as may be [prescribed by the Collector, subject to any rules made in this behalf by the [State] [These words were substituted for the words 'agreed on between Government and the registered occupant' by Bombay 4 of 1913, section 26.] Government].