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[Cites 0, Cited by 0] [Section 10A(1)] [Section 10A] [Entire Act]

State of Gujarat - Subsection

Section 10A(1)(d) in The Bombay Tenancy and Agricultural Lands Act, 1948

(d)[ the cess levied under section 89B of the Bombay Village Panchayats Act, 1933 (Bombay VI of 1933)] [This clause was inserted, by Bombay 15 of 1957, section 6(1) (iii).].