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 25B] [Entire Act] State of Gujarat - Subsection Section 25B(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958 (2)If the inamdar fails to pay to the State Government any amount payable by him under sub-section (1) such amount shall be recovered from him as an arrear of land revenue.
