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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(2)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948

(c)the penalty to be recovered under section 10 [or to be inflicted under subsection (5) of section 13;] [These words, brackets and figures were inserted, by Bombay 13 of 1956, section 43(2).]