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 88D(1)] [Section 88D] [Entire Act] State of Gujarat - Subsection Section 88D(1)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948 (ii)that the lands transferred by a Bhoodan Samiti are not cultivated personally by the transferees or are alienated purpose.