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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Gujarat - Subsection

Section 76(a) in The Bombay Land Revenue Code, 1879

(a)it shall not be lawful to relinquish as aforesaid, any portion of any land held wholly or partially exempt under the circumstances described in the first paragraph of section 49 until the commuted assessment payable in respect of such portion of land has been determined under the provisions of the said section; and that,