Section 32(1B)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

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

State of Gujarat - Subsection

Section 32(1B)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

(i)if the tenant fails to give such undertaking within such prescribed period, or if the tenant, after giving such undertaking, refuses to accept the tenancy or possession of the lands, the land the possession of which the landlord or as the case may be, his successor-in-interests is not entitled to retain under this sub-section; or

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State of Gujarat - Subsection

Section 32(1B)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948