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[Cites 0, Cited by 0] [Section 218A(1)] [Section 218A] [Entire Act]

State of Gujarat - Subsection

Section 218A(1)(e) in The Bombay Land Revenue Code, 1879

(e)affect investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;