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[Cites 0, Cited by 3] [Section 63(1)] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(1)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948

(c)[ no agreement made by an instrument in writing for the sale, gift, exchange, lease or mortgage of any land or interest therein.] [This clause was inserted, by Gujarat 30 of 1977, section 5(1) (ii).]