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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(4)(a) in The Gujarat Agricultural Lands Ceiling Act, 1960

(a)In the case of land held as tenant, the apportionment of compensation as between the tenant and the landlord shall be on the following basis, that is to say-
(i)two-thirds of the compensation shall be payable to the landlord and
(ii)one third thereof to the tenant;