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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Gujarat - Subsection

Section 9A(1)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(ii)the amount of the cesses mentioned in clauses (b), (c), and (d) of sub-section (1) of section 10A levied or leviable in respect of such land under the relevant law, and the tenant shall be liable to pay rent as so increased: