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[Cites 0, Cited by 0] [Section 57(4)] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(4)(b) in The Bombay Irrigation Act, 1879

(b)any rent or instalment thereof payable to the owner of a [field-channel] [These words were substituted for the words 'water-Course' by Gujarat 6 of 1984, section 3.], which is not paid when it becomes due may, on behalf of the owner, be recoverable as arrears of land revenue in accordance with the provisions of [the Land Revenue Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Gujarat 1 of 1962, section 7 (w.e.f. 10-12-1962).].