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[Cites 0, Cited by 0] [Section 123(1)] [Section 123] [Entire Act]

State of Gujarat - Subsection

Section 123(1)(ii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(ii)the lessee shall pay rent at the rate fixed by the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] subject to the provisions of Section 11;