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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Gujarat - Subsection

Section 66(1)(v) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(v)the costs of such improvements of the said holding as he thinks necessary and as approved by the Collector.