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[Cites 0, Cited by 0] [Section 25A(1)] [Section 25A] [Entire Act]

State of Gujarat - Subsection

Section 25A(1)(b) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(b)a later date under the proviso to sub-section (1) of section 6, then in the case of such land it shall not be and shall be deemed never to have been lawful for the inamdar to recover or cause to be recovered from such person land revenue or rent whether in cash or kind, or any amount as an incident of inam in respect of any period after the appointed day or, as the case may be, the later date or to act in violation of the rights conferred on such person under the said section 6 or 7.