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[Cites 0, Cited by 7] [Section 88D(1)] [Section 88D] [Entire Act]

State of Gujarat - Subsection

Section 88D(1)(iv) in The Bombay Tenancy and Agricultural Lands Act, 1948

(iv)in the case of lands referred to in section 88C, that the annual income of the person has exceeded Rs. 1,500 or that the total holding of such person exceeds an economic holding.