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

State of Gujarat - Subsection

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

(d)where the land proposed to be sold is owned by a person belonging to the Scheduled Tribe, the sale shall be subject to the provisions of section 73AA of the Bombay Land Revenue Code, 1879 (Bombay V of 1879).