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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Gujarat - Subsection

Section 122(3)(c) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(c)the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] shall, in accordance with the provisions of Section 90, determine the reasonable price of the land.