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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Gujarat - Subsection

Section 66(1)(ii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(ii)the Government revenue and all debts and liabilities for the time being due or incurred to the Government in respect of the property under management;