Section 7(3)(a) in The Bombay Inams (Kutch Area) Abolition Act, 1958

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State of Gujarat - Subsection

Section 7(3)(a) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(a)the ret butadar shall be liable to pay occupancy price equal to three times the amount of the full assessment of such land, [and in addition the cost of improvement if any, determined under section 7A] [These words, figure and letter were inserted by Gujarat 43 of 1961, section 4(1)(i).], and

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State of Gujarat - Subsection

Section 7(3)(a) in The Bombay Inams (Kutch Area) Abolition Act, 1958