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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)[ four times the full assessment levied or leviable under the Code in respect of the land; or [Clauses (a) and (b) were substituted for the original, Schedule Ill, Clause 7 (1).]