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[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

State of Gujarat - Subsection

Section 132(2)(i) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(i)any right, title, interest obligation or liability already acquired, accrued or incurred under the Act so repealed before the commencement of this Act, or