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State of Gujarat - Section

Section 185 in The Bombay Land Revenue Code, 1879

185. [ Certified purchaser liable only for land revenue subsequently. [Section 185 was substituted by Bombay 4 of 1913, section 72.]

- Notwithstanding anything in section 136, the person named in the certificate of title as purchaser shall not be liable for land-revenue due in respect of the land for any period previous to the date of the sale.]