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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(b) in The Gujarat Agricultural Pests and Diseases Act, 1980

(b)by such persons or institution including the occupier and in such manner as the State Government may specify in such notification, and the cost of any measures so carried out-
(i)by the officers shall be payable to the State Government, and
(ii)by the persons or the institutions shall be payable to the persons or as the case may be, the institutions, by each occupier in the local area to such extent, in such proportion and within such time, as the State Government may, by order determine.