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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(2)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)If the total amount of the encumbrances is more than the amount so ` determined, the purchase price in lump sum or the instalments, as the case may be, shall be distributed in the order of priority. If any person has a right to receive maintenance or alimony from the profits of the land, the Tribunal shall also make deductions for payment out of the purchase price.