Section 216(1)(iii) in The Bombay Land Revenue Code, 1879

[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Gujarat - Subsection

Section 216(1)(iii) in The Bombay Land Revenue Code, 1879

(iii)on the introduction of a settlement under Chapter VIII or VIII-A in any such village or share, the holder or holders of such village or share shall, in proportion to his share in the rent or revenue of the village or share, be liable to pay-

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State of Gujarat - Subsection

Section 216(1)(iii) in The Bombay Land Revenue Code, 1879