Section 10A(2)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

State of Gujarat - Subsection

Section 10A(2)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(ii)the cess payable by him under [clauses (c) and (d)] [These words, brackets and letters were substituted for the word, brackets and letter 'clause (c)', by Bombay 15 of 1957, section 6(2).] of sub-section (1) and

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State of Gujarat - Subsection

Section 10A(2)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948