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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Gujarat - Subsection

Section 216(1)(a) in The Bombay Land Revenue Code, 1879

(a)the salaries of the village officers appointed for the village or the share including the commutation allowance payable in respect of a commuted kulkarni watan in the village, if any,