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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(3)(i) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(i)In the case of land referred to in clause (b) of sub-section (1), if such land is held by a person as a Kamipasa or Varduka sub-inam such person shall be liable to pay to the Inamdar an occupancy price equal to six times the amount of the full assessment of such land [and in addition the cost of improvement if any, determined under section 7A] [These words, figure and letter were inserted by Gujarat 42 of 1961, section 4(1)(i).] within [such period not later than the 31st March, 1967 as may be prescribed] [These words, figures and letters shall be and shall be deemed always to have been substituted for words 'the prescribed period' by Gujarat 10 of 1966, section 3.] in lump sum or in such annual instalments as may be prescribed.