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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(d) in Gujarat Patel Watans Abolition Act, 1961

(d)three times the cash value determined in the prescribed manner of the average of the customary fees or perquisites, in money or in kind levied or leviable by the watandar under the existing watan law during the three years immediately preceding the appointed day.