Section 12(1)(a) in Saurashtra Land Reforms Act, 1951

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1)(a) in Saurashtra Land Reforms Act, 1951

(a)that the tenant has failed to pay in any year, within fifteen days from the day fixed for the payment of the last instalment of the land revenue in accordance with the rules made under the Code for that year, the rent for that year; or

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State of Gujarat - Subsection

Section 12(1)(a) in Saurashtra Land Reforms Act, 1951