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[Cites 0, Cited by 0] [Section 32QQ(1)] [Section 32QQ] [Entire Act]

State of Gujarat - Subsection

Section 32QQ(1)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)Where a specified tenant permitted under clause (b) of subsection (5) of section 32 M to deposit with the Tribunal at any time [before the date specified under clause (b) of sub-section (5) of Section 32-M.]