Section 32P(2)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 8] [Section 32P(2)] [Section 32P] [Entire Act]

State of Gujarat - Subsection

Section 32P(2)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948

(c)that [***] [The words and figures 'if the entire land or any portion thereof cannot be surrendered in accordance with the provisions of section 15' were deleted, by Gujarat 5 of 1973, section 12 (1) (c) (i).] the entire land or such portion thereof, as the case may be, notwithstanding that it is a fragment, [shall subject to the terms and conditions as may be specified in the direction be disposed of by sale] [These words were substituted for the words 'shall be disposed of by sale' by Gujarat 36 of 1965, section 4 (i) (b) (w.e.f. 01-02-1966).] to person in the following order of priority (hereinafter called "the priority list") :-

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State of Gujarat - Subsection

Section 32P(2)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948