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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(4) in The Bombay Tenancy and Agricultural Lands Act, 1948

(4)If the tenant fails to pay to the landlord the rent in arrears within the period specified under sub-section (2), the same shall be recovered from him as arrears of land revenue and paid to the landlord.]