Section 43(1)(iii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

(iii)the amount of the arrears of rent, if any, lawfully due on the day on which the offer is made.]

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