Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Gujarat - Subsection Section 14(7) in The Bombay Inams (Kutch Area) Abolition Act, 1958 (7)If there are co-shares., the Collector shall apportion the amount payable to the inamdar or the holder of the sub-inam under sub-section (6) between such co-shares.
