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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(6) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(6)During any period for which payment of rent is suspended or remitted under Section 18, the tenant shall not be bound to pay the purchase price in lump sum or the amount of any instalments fixed under this section or any interest thereon, if any.