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

State of Gujarat - Subsection

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

(c)the area of the land proposed to be sold shall not exceed four times the area on which construction for a bonafide industrial purpose is proposed to be made by the purchaser: