Section 88D(1)(iii) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 1] [Section 88D(1)] [Section 88D] [Entire Act]

State of Gujarat - Subsection

Section 88D(1)(iii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(iii)in the case of lands referred to in clause (b) of section 88B, that the trust is unable to look after the property or has mismanaged it or that there are disputes between the trust and the tenants, and

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State of Gujarat - Subsection

Section 88D(1)(iii) in The Bombay Tenancy and Agricultural Lands Act, 1948