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State of Gujarat - Section

Section 135S in The Bombay Land Revenue Code, 1879

135S. [ Penalty for contravention of section of 135P. [Sections 135S, 135T and explanation were added, by Gujarat 9 of 1995, section 9 (w.e.f. 23-07-1997).]

- Any agriculturist who contravenes the provision of section 135P shall be punished with fine which may extend to two hundred rupees.