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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(2)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)if the total amount of the encumbrances is less than the purchase price so determined,-
(i)where the purchase price is paid in lump sum, it shall be deducted from the purchase price and the balance paid to the landlord;
(ii)where the purchase price is made payable in instalments, the Tribunal shall deduct such amount from such instalments towards the payment of the encumbrances: