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State of Gujarat - Section

Section 50 in The Bombay Land Revenue Code, 1879

50. Superior holder may recover commuted assessment from inferior holder.

- Whenever, any such cess, fine or tax hitherto payable by any inferior holder shall be made leviable from the superior holder, it shall be lawful for such superior holder to recover from such inferior holder the amount of the commuted assessment fixed in lieu of such cess, fine or tax.