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[Cites 0, Cited by 0] [Section 7(5A)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(5A)(i) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(i)if such person pays the occupancy price and the cost of improvement, if any, or such price and cost, if any, are recovered from him [before the end of December, 1986] then, such person shall not be deemed to be or to have been unauthorisedly occupying Government land, and to be or to have become liable to be summarily evicted therefrom on the ground of non-payment by him or non-recovery from him of such price and cost before the end of September, 1971;