Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Gujarat - Subsection

Section 67(2)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)one shall be appointed to be the President of the Tribunal, and the Tribunal so constituted shall exercise powers and perform the duties and functions of the Tribunal under this Act.