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[Cites 0, Cited by 0] [Section 84A(1)] [Section 84A] [Entire Act]

State of Gujarat - Subsection

Section 84A(1)(b) in The Bombay Land Revenue Code, 1879

(b)in the case of land in respect of which land revenue less than the full assessment is payable to [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], shall not exceed double the amount which, in the opinion of the Collector, would have been suspended or remitted by [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], in favour of the superior holder if the full assessment had been payable to [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], in respect of such land.