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 6] [Entire Act] State of Gujarat - Section Section 32J in The Bombay Tenancy and Agricultural Lands Act, 1948 32J. Appeal to State Government against decision of Tribunal. - (Deleted by Gujarat 36 of 1965, section 2]
