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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(2)(b) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(b)Where the purchaser fails to send the notice and other particulars to the Collector under clause (a) within the period specified therein, he shall be liable to pay, in addition to the non-agricultural assessment leviable under this Ordinance, such fine not exceeding two thousand rupees as the Collector may, subject to rules made under this Ordinance, direct.