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[Cites 0, Cited by 1] [Section 63AA(3)] [Section 63AA] [Entire Act]

State of Gujarat - Subsection

Section 63AA(3)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)Where the purchaser fails to send the notice and other particulars to the Collector under clause (a) within the period specified therein, he shall be liable to pay, in addition to the non-agricultural assessment leviable under this Act, such fine not exceeding two thousand rupees as the Collector may, subject to rules made under this Act, direct.