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[Cites 0, Cited by 0] [Section 32I] [Entire Act]

State of Gujarat - Subsection

Section 32I(3) in The Bombay Tenancy and Agricultural Lands Act, 1948

(3)Out of the purchase price of the payable by such sub-tenant the amount equal to six times the rest shall, in lump sum, be payable to the owner and the balance shall be paid to the permanent tenant.