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[Cites 0, Cited by 1] [Section 31(4)] [Section 31] [Entire Act]

State of Gujarat - Subsection

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

(b)the right conferred under the said sub-section (3) on a landlord who was a widow on the first day of April, 1957 shall, after the specified date,-
(i)be exercisable by the widow within a period of six months from the specified date;
(ii)be exercisable, in a case where the interest of the widow in the land has ceased to exist, by reason of her death or otherwise, before the specified date but the period of one year within which her successor-in-title is entitled to exercise the right under section 31 has not expired, by the successor-in-title of the widow within a period of one year from the date on which her interest in the land ceased or, within a period of three months from the specified date, whichever period expires earlier;
(iii)in a case where the interest of the widow in the land ceases to exist on or after the specified date, expire on the date on which her interest so ceases to exist.]