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[Cites 0, Cited by 0] [Section 65B(4)] [Section 65B] [Entire Act]

State of Gujarat - Subsection

Section 65B(4)(c) in The Bombay Land Revenue Code, 1879

(c)Where such occupant does not restore the land to its original use within the period specified by the Collector in the notice served under clause (b),-
(i)he shall be liable to pay such fine not exceeding five thousand rupees and in addition, such daily fine not exceeding one hundred rupees per hectare or part thereof of land not so restored for each day during which such land is not restored to its original use, after the expiry of the period specified in such notice as the Collector may, subject to rules made under this Act, direct, and
(ii)the Collector shall take such steps as he thinks fit to get such land restored to its original use and collect the cost incurred in this behalf from such occupant as an arrear of land revenue.