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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(4)(i) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(i)if he is a permanent tenant, shall deposit with the Tribunal the entire amount of the purchase price within one year from such date as may be fixed by the Tribunal: