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 214(2)] [Section 214] [Entire Act] State of Gujarat - Subsection Section 214(2)(m) in The Bombay Land Revenue Code, 1879 (m)regulating the exercise by village accountants and revenue officers of the powers of a survey officer and the assessment of cost and expenses under section 135G;