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

State of Gujarat - Subsection

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

(ii)the tenant has been cultivating and is entitled to continue to cultivate personally other land exceeding half an economic holding the landlord shall be entitled to take possession of the whole of the land leased;