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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2) in The Bombay Tenancy and Agricultural Lands Act, 1948

(2)[ Nothing in sub-section (1) shall affect the liability of a tenant to pay any of the cesses under section 10A.] [Sub-section (2) was inserted, by Gujarat 16 of 1960, section 4.]