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[Cites 0, Cited by 0] [Section 65B(5)] [Section 65B] [Entire Act]

State of Gujarat - Subsection

Section 65B(5)(b) in The Bombay Land Revenue Code, 1879

(b)Where the occupant fails to commence industrial activity or production of goods or providing of services within the period specified in clause (a) or the period extended under the proviso to clause (a), he shall be liable to pay, in addition to non-agricultural assessment leviable under section 48, non-agricultural assessment at the rate of five rupees per square metre of the land with effect from the date of expiry of the period of three years or five years or, as the case may be, the period extended under the proviso to clause (a) till he commences industrial activity or, as the case may be, commences production of goods or providing of services.