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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Gujarat - Subsection

Section 4A(4) in The Saurashtra Estate Acquisition Act, 1952

(4)The amount determined by the Collector as payable by mortgagee for possession shall be adjusted against the amount found due to him either by the Board under the Saurashtra Agricultural Debtors' Relief Act, 1974, or by any competent Civil Court.