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State of Gujarat - Section

Section 151 in The Bombay Land Revenue Code, 1879

151. Revenue demands of former years how recoverable.

- The said processes may be employed for the recovery of arrears of former years as well as of the current year, but the preferences given by sections 137 and 138 shall apply only to demands for the current years:Proviso. - Provided that any process commenced in the current year shall be entitled to the said preference, notwithstanding that it may not be fully executed within that year.