Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Gujarat - Subsection Section 48(3) in The Bombay Land Revenue Code, 1879 (3)Where land held free of assessment on condition of being used for any purpose is used at any time for any other purpose, it shall be liable to assessment.
