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[Cites 0, Cited by 0] [Section 84C(2)] [Section 84C] [Entire Act]

State of Gujarat - Subsection

Section 84C(2)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(ii)if the amount received by the landlord as the price of the land is in excess of the reasonable price determined under section 63A and the transferor as well as the transferee pays to the State Government each a penalty equal to one-tenth of the reasonable price within such period as may be fixed by the Mamlatdar.]