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[Cites 0, Cited by 0] [Section 84D(1)] [Section 84D] [Entire Act]

State of Gujarat - Subsection

Section 84D(1)(iv) in The Bombay Tenancy and Agricultural Lands Act, 1948

(iv)if the lessee fails to vacate the land on the expiry of the term of the lease, he shall be liable to be summarily evicted by the Mamlatdar