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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(4) in The Bombay Land Revenue Code, 1879

(4)Where any such superior holder demands or receives any rent or land revenue from any inferior holder otherwise than through such patel or accountant, he shall, on conviction in a summary inquiry before the Collector, be liable to a fine not exceeding three times the amount of the sum so demanded or received.]