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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Gujarat - Subsection

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

(b)the person holding as tenant shall be liable to pay occupancy price equal to six 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).]