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[Cites 0, Cited by 0] [Section 94A(2)] [Section 94A] [Entire Act]

State of Gujarat - Subsection

Section 94A(2)(d) in The Bombay Land Revenue Code, 1879

(d)The balance of any sum recovered under clause (a) shall be paid to the superior holder after deduction of the costs, if any, of recovery and of any sum lawfully chargeable upon the sum recovered.]