Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act] State of Gujarat - Subsection Section 31(1)(ii) in The Gujarat Agricultural Lands Ceiling Act, 1960 (ii)the lessee shall pay rent at the rate fixed by the Mamlatdar subject to the provisions of the relevant tenancy law;