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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(1)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)the rent payable in respect of the land leased shall be apportioned among the sharers, as the case may be, according to the share allotted to them.