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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(1)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(ii)the Government revenue and all debts and liabilities for the time being, due or incurred to the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] in respect of the property under management;