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[Cites 0, Cited by 0] [Section 43A(3)] [Section 43A] [Entire Act]

State of Gujarat - Subsection

Section 43A(3)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948

(c)the payment of land revenue, irrigation, cess, local fund cess and any other charges payable to the State Government or any local authority;