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[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(2)(u) in The Bombay Land Revenue Code, 1879

(u)the scale according to which the surcharge shall be levied or the rebate shall be granted under [***] [The words, brackets and figure 'sub-section (2) of were deleted, by Bombay 28 of 1956, section 11(3).] section 117M.