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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(7)(b) in Gujarat Surviving Alienations Abolition Act, 1963

(b)where no such law was in existence or no assessment was fixed on the land, the amount which would have been fixed as assessment on the land under section 52 of the Code, had the Code been applicable;