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[Cites 0, Cited by 0] [Section 32K(1)] [Section 32K] [Entire Act]

State of Gujarat - Subsection

Section 32K(1)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)in such annual instalments not exceeding twelve with simple interest at the rate of 4½ per cent, per annum on or before such dates as may be fixed by the Tribunal; and the Tribunal shall direct that the amount deposited in lump sum or the amount of instalments deposited shall be paid to the landlord;