Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 84C(3)] [Section 84C] [Entire Act] State of Gujarat - Subsection Section 84C(3)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948 (c)the Mamlatdar shall, in accordance with the provisions of section 63A determine the reasonable price of the land.