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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(3) in The Bombay Tenancy and Agricultural Lands Act, 1948

(3)The rate of rent so fixed shall continue for a period of five years and shall be liable to be revised by the Mamlatdar thereafter at the end of each successive period of five years:Provided that the rate of rent so fixed, if not revised at the end of any such period, shall continue until it is so revised.