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[Cites 0, Cited by 0] [Section 270(3)] [Section 270] [Entire Act]

State of Gujarat - Subsection

Section 270(3)(a) in The Gujarat Municipalities Act, 1963

(a)for recovering any such money to direct that such money be recovered as an arrear of land revenue and no such direction being given such money shall be recoverable as an arrear of land revenue from such person;