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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(2)(d) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(d)any reduction or remission of rent or other advantage allowed to the tenant by the landlord in consideration of the improvement including permanent fixtures.