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[Cites 0, Cited by 0] [Section 32T(5)] [Section 32T] [Entire Act]

State of Gujarat - Subsection

Section 32T(5)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)that if before the commencement of the Bombay Tenancy and Agricultural Land (Gujarat Amendment) Act, 1960 (Gujarat XVI of 1960), the landlord has already under section 31 or under any other law then in force terminated the tenancy of any land held by the same tenant on the ground that he required if for personal cultivation thereof or for non-agricultural use and taken possession, he shall not be entitled to terminate a tenancy under the provisions of sub-section (1)