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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2)(iii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(iii)in areas to which the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay XXXIX of 1954), applies the assessment fixed under section 7 of that Act;