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[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(2)(l) in The Bombay Land Revenue Code, 1879

(l)regulating the computation, maintenance and revision of the record of rights and the registers of mutations, disputed cases and tenancies, and prescribing the forms in which they are to be complied and the officers by whom the said records and registers are to be tested and revised;