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

State of Gujarat - Subsection

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

(ii)if the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government so directs such costs shall also be payable by any class of persons who, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, have any interest in any land in such village or share and in such proportion as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct;