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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(4)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)the right conferred under the said sub-section (3) on a landlord who is a minor or a person subject to mental or physical disability shall, after the specified date, be exercisable.
(i)by such landlord, in a case where the period of one year within which such right may be exercised under sub-section (3) has commenced, within such period of one year or within a period of six months from the specified date, whichever period expires earlier;
(ii)by the guardian or other legal representative, of such landlord, in a case where the period of one year within which such right may be exercised under sub-section (3) has not commenced, within a period of six months from the specified date;