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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Gujarat - Subsection

Section 216(1)(i) in The Bombay Land Revenue Code, 1879

(i)subject to the provisions of any covenant or agreement entered into by the [State] Government with the holder or holders of any such village or share the costs of any survey directed under section 95 or a fresh survey directed under section 106 and of any settlement carried out under the said Chapters in any such village or share shall be payable by the holder or holders in proportion to their share in the rent or revenue of the village or share;