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

State of Gujarat - Subsection

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

(vi)the amount payable under clause (ii) by any class of persons shall be recoverable in such manner as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government directs from the members of that class as entered in the Record of Rights.