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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(1)(iv) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(iv)the amounts, if any, paid by or recovered from the landlord as land revenue and cesses referred to in sub-section (1) of Section 17 in the event of the failure on the part of the tenant to pay the same.]