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[Cites 0, Cited by 0] [Section 32U(1)] [Section 32U] [Entire Act]

State of Gujarat - Subsection

Section 32U(1)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

(i)the landlord has not given notice of termination of tenancy in accordance with sub-section (3) of section 32T, or