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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(4)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)in such annual instalments not exceeding twelve with simple interest, at the rate of 4½ per cent, per annum on or before such date, as may be fixed by the Tribunal; and the Tribunal shall direct that the amount deposited in lump sum or the amount of instalments deposited shall subject to the provisions of Section 44 be paid to the landlord.]