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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(3) in Gujarat Khar Lands Act, 1963

(3)Notwithstanding anything contained in sub-section (1), the Board may in such circumstances as may be prescribed, suspend or remit wholly or partially the payment of the annual contribution by such landlords, intermediate tenure holders, tenants or owners as it may specify in this behalf.