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[Cites 0, Cited by 0] [Section 84C(2)] [Section 84C] [Entire Act]

State of Gujarat - Subsection

Section 84C(2)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

(i)if the amount received by the landlord as the price of the land is equal to or less than the reasonable price determined under section 63A and the transferee pays to the State Government a penalty equal to Re. 1 within such period not exceeding three months as the Mamlatdar may fix;