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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(3) in The Bombay Land Revenue Code, 1879

(3)Where any such patel or accountant has recovered any sum in behalf of such superior holder and fails to account to him for the same, the Collector, shall, on written application from the superior holder, recover such sum from such patel or accountant as an arrear of land revenue.