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[Cites 0, Cited by 0] [Section 94A(2)] [Section 94A] [Entire Act]

State of Gujarat - Subsection

Section 94A(2)(c) in The Bombay Land Revenue Code, 1879

(c)Where any such suspension or remission has been granted to an inferior holder, the land revenue (if any) payable by the superior holder shall be suspended or remitted, as the case may be, to a proportionate extent.