Section 7 in Gujarat Education Cess (Amendment) Act, 1972
7. Amendment of section 20 of Guj. XXXV of 1962.- In section 20 of the principal Act, to sub-section (1), the following proviso shall be added, namely:-
"Provided that where such person is a specified widow or a specified disabled person, he or she, as the case may be, shall be entitled to recover from the tenant not more than the full amount of such difference."
