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[Cites 0, Cited by 0] [Section 32N(1)] [Section 32N] [Entire Act]

State of Gujarat - Subsection

Section 32N(1)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)where the amount of rent exceeds the amount, if any, to be refunded to the tenant, the tenant shall, within three months from the date on which the purchase becomes ineffective, pay to the landlord the amount of rent so in excess, and