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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2)(c) in The Saurashtra Estate Acquisition Act, 1952

(c)[ the value of Court-fee stamp payable on an appeal to the Saurashtra Revenue Tribunal under section 11; [Original clauses (a), (b) and (c) were relettered as clause (c), (d) and (c), by Saurashtra Act. No. XLIV of 1956 section 3.]