Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Gujarat - Subsection Section 16(3) in Gujarat Rural Debtors' Relief Act, 1976 (3)If the creditor fails to pay such value to the debtor, it shall be recoverable from him as an arrear of laud revenue, and on recovery thereof, it shall be paid to the debtor.
