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[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(2)(g) in The Bombay Land Revenue Code, 1879

(g)prescribing the terms and conditions on which, and the periods for which unoccupied unalienated land may be granted;
(gi)[ fixing the maximum amount of fine leviable under section 61; [Clause (h) was renumbered as clause (gi) by Gujarat 6 of 1997, section 5 (w.e.r.f. 24-12-1996)]