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[Cites 0, Cited by 0] [Section 268(3)] [Section 268] [Entire Act]

State of Gujarat - Subsection

Section 268(3)(a) in The Gujarat Panchayats Act, 1993

(a)for recovering any such money to direct that such money be recovered as an arrear of land revenue and on such direction being given, such money shall be recoverable as an arrear of land revenue from such person;