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[Cites 0, Cited by 0] [Section 191(1)] [Section 191] [Entire Act]

State of Gujarat - Subsection

Section 191(1)(d) in The Gujarat Panchayats Act, 1993

(d)every sum which would have been payable as land revenue in respect of any land leased by the Government as if land revenue is leviable on such land, notwithstanding that no land revenue is leviable on such land under the terms of such lease.