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[Cites 0, Cited by 0] [Section 20F(1)] [Section 20F] [Entire Act]

State of Gujarat - Subsection

Section 20F(1)(ii) in The Bombay Irrigation Act, 1879

(ii)in such instalments not exceeding [five] [This word was substituted for the word 'three', by Gujarat 6 of 1984, section 7(2).] with simple interest at 4 ½ percent per annum on or before such dates as may be fixed by the authorised Canal-officer.