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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Gujarat - Subsection

Section 9A(1)(ii) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(ii)a person who is referred to in the proviso to sub-section (1) of section 6, and who is permitted under sub-section (IB) of section 6 to pay to the State Government the occupancy price and the cost of improvement, if any, at any time before the end of December 1986, has failed to pay the occupancy price and the cost of improvement, if any, to the State Government before the date of commencement of the Bombay Inams (Kutch Area) (Gujarat Second Amendment) Ordinance, 1986 (hereinafter referred as "the said date"), the amount of occupancy price and the cost of improvement, if any, shall be deemed to have been paid to the State Government on the said date and such person shall, with effect on and from the said date, be entitled to all the rights and shall be liable to all the obligations in respect of the land as an occupant under the Code and the rules made thereunder.