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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(1)Every creditor of an inamdar or holder of a sub-inam shall be entitled to claim payment of the secured debt, in whole or in part out of the amount due to the inamdar or holder of a sub-inam as compensation under section 12 or 13.