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[Cites 0, Cited by 0] [Section 94A(2)] [Section 94A] [Entire Act]

State of Gujarat - Subsection

Section 94A(2)(a) in The Bombay Land Revenue Code, 1879

(a)Any rent or land revenue that accrues or has accrued due to the superior holder during the sanctioned period or a period of six years previous thereto shall, to an extent not exceeding the assessment fixed on the land, be recoverable under the orders of the revenue authorities as a revenue demand during the sanctioned period.