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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(2) in Saurashtra Land Reforms Act, 1951

(2)If the amount deposited by the tenant falls short of the amount specified under clause (c) of sub-section (1), the Mamlatdar may direct the tenant to deposit the balance within such time as may be specified in the direction, and further action shall be taken by the Mamlatdar after such balance is deposited.