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 43B] [Entire Act] State of Gujarat - Subsection Section 43B(2) in The Bombay Tenancy and Agricultural Lands Act, 1948 (2)On receipt of such application, the Mamlatdar shall give notice thereof to the other party to the lease and after holding a inquiry shall determine the reasonable rent.
