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[Cites 0, Cited by 0] [Section 32P(2A)] [Section 32P] [Entire Act]

State of Gujarat - Subsection

Section 32P(2A)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(ii)that on he termination of the tenancy under clause (a) of sub-section (2), the co-operative farming society shall be liable to be evicted only from such portion of the land as could not be disposed of by sale to it under a direction issued under sub-section (2).]