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 3] [Entire Act] State of Gujarat - Subsection Section 3(21) in The Bombay Land Revenue Code, 1879 (21)[ "village" includes a town or city an all the land belonging to a village, town or city] [This definition was substituted for the original clause (20), by Bombay 4 of 1913, section 6 (i).];
