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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2)(b) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(b)For the purpose of effecting recovery of the charge or sum or both the charge and sum due from a person under Clause (a) as the arrears of land revenue, such officer as may be appointed by the State Government in this behalf by notification in the Official Gazette, shall have and exercise all the powers and perform all the duties of the Collector under the Bombay Land Revenue Code, 1879 (Bombay V of 1879).