Section 6(2) in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
(2)[* * * * *] [This sub-section was omitted by Saurashtra Act No. XXIX of 1954, S.3.]Explanation. - For the purposes of this section, "assessment" shall mean the assessment leviable at full, and not reduced, rate on the occupancy in respect of which the provisions of subsection (1) of section 5 are contravened.
