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[Cites 0, Cited by 0] [Section 32N(1)] [Section 32N] [Entire Act]

State of Gujarat - Subsection

Section 32N(1)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)where the tenant fails to pay the amount in accordance with clause (a), it shall be recovered from him as an arrear of land revenue and paid to the landlord.]