Section 83(d) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(d)from the sums received on account of the land, the manager shall pay,-(i)the costs of management including the cost of necessary repairs;(ii)the Government revenue and all sums due to Government in respect of the land;(iii)the compensation payable to the holder of the land in accordance with the provisions of [sub-section (4)] [These words, brackets and figure were substituted for the word, brackets and figures 'subsection (9)' by Gujarat 27 of 1961, Schedule III, entry 3 (ii).] of Section 81;(iv)the cost of such improvement of the land as he thinks necessary and is approved by Collector;
