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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1)(d) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(d)if such land is in the possession of a person holding through or from the inamdar and to whom clauses (b) and (c) do not apply, the inamdar, shall be primarily liable to the State Government for the payment of land revenue in respect of the land and he shall, subject to the provisions of sub-sections (2), (3), (4) and (5), be entitled to all the rights and shall be liable to all the obligations in respect thereof as an occupant under the Code and the rules made thereunder.