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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(ii)in areas to which rule 19N of the Land Revenue Rules, (1921) applies such assessment as may be leviable under that rule;