Section 73A(3)(b) in The Bombay Land Revenue Code, 1879

[Cites 0, Cited by 0] [Section 73A(3)] [Section 73A] [Entire Act]

State of Gujarat - Subsection

Section 73A(3)(b) in The Bombay Land Revenue Code, 1879

(b)Where-

(i)a tribunal in contravention of sub-section (1) of section 73-A, or of any other law for the time being in force, has transferred his occupancy to another tribal at any time during the period commencing on the 4,h April, 1961 and ending on the day immediately before the date of commencement of the Bombay Land Revenue (Gujarat Second Amendment) Act, 1980 (Gujarat 37 of 1980), and

(ii)the tribal transferee or his successor in interest has not been evicted from such occupancy under section 79A.

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State of Gujarat - Subsection

Section 73A(3)(b) in The Bombay Land Revenue Code, 1879