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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Gujarat - Subsection

Section 66(1)(iv) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(iv)such periodical allowance as the Collector may from time to time fix for the maintenance and other expenses of the holder and of such members of his family as the Collector directs;