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[Cites 0, Cited by 0] [Section 32H(1B)] [Section 32H] [Entire Act]

State of Gujarat - Subsection

Section 32H(1B)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)
(i)The amount of interest to calculated shall be added to, and
(ii)the amount of rent, if any, paid, by the tenant to the landlord and the value of an products of trees planted by the landlord if such products are removed by the landlord during the said period shall be deducted from, the amount so arrived at.]