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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(4)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960

(b)Subject to the provisions of sub-section (5) encumbrances created by the landlord or for which the landlord is liable, shall be paid out of the amount of compensation payable to the landlord and those created by the tenant or for which the tenant is liable shall be paid out of the amount of compensation payable to the tenant.