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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(1)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)such tenant makes three defaults in the payment of rent, if any, which he has been paying for the use and occupation of such site.