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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(1)(i) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(i)in the case of a permanent tenant an amount equal to six times the rent and in the case of any other tenant an amount not exceeding twelve times the rent, payable by the tenant; and