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[Cites 0, Cited by 0] [Section 63AA(1)] [Section 63AA] [Entire Act]

State of Gujarat - Subsection

Section 63AA(1)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)where the area of the land proposed to be sold exceeds ten hectares, the person to whom the land is proposed to be sold in pursuance of this subsection shall obtain previous permission of the Industries Commissioner, Gujarat State or such other officer, as the State Government may, by an order in writing, authorise in this behalf,