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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(2)In the case of land in respect of which a butadar is entitled to the rights of an occupant under section 7, the inamdar shall be entitled to compensation equivalent to three times the full assessment leviable on such land.