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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Gujarat - Subsection

Section 122(2)(ii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(ii)the price of the land received by the landlord exceeds the reasonable price thereof under Section 90 and the transferor a swell as the transferee pays to the State Government each a penalty equal to one-tenth of the reasonable price within such period as the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] may fix.