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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Gujarat - Subsection

Section 122(2)(i) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(i)the price of the land received by the landlord does not exceed the reasonable price thereof under Section 90 and the transferee pays to the State Government as penalty of one rupee within such period not exceeding three months as the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] may fix, or