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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(1)(e) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(e)if any question arises regarding the apportionment of the rent payable by the shares, it shall be decided by the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.] whose decision shall be final.