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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2) in The Bombay Tenancy and Agricultural Lands Act, 1948

(2)In arriving at such rate the Mamlatdar shall have regard to the rents prevalent in the locality, the productivity of the lands, the prices of commodities and such other factors as may be prescribed.