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[Cites 0, Cited by 0] [Section 135H(4)] [Section 135H] [Entire Act]

State of Gujarat - Subsection

Section 135H(4)(d) in The Bombay Land Revenue Code, 1879

(d)a suit, decree or other matter relating to land shall, without prejudice to the generality of the expression, be deemed to include a suit, decree or other matter relating to the rent or tenancy of land.