Section 218A(1)(f) in The Bombay Land Revenue Code, 1879

[Cites 0, Cited by 0] [Section 218A(1)] [Section 218A] [Entire Act]

State of Gujarat - Subsection

Section 218A(1)(f) in The Bombay Land Revenue Code, 1879

(f)affect the levy, assessment, collection or refund of any sum due on account of land revenue, any quit rents, nazaranas, succession duties and forfeitures and any cesses, profits from lands, emoluments, fees, charges and costs which may have become payable or leviable under the Act so repealed before the commencement of this Act in the said Kutch area and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed and any such sum due on account of land revenue and any quit rents, nazaranas, succession duties and forefeitures and any cesses, profits from lands, emoluments, fees, charges, penalties, fines and costs may be paid, levied, assessed or collected or refund thereof made as if the Bombay Land Revenue Code (Gujarat Extension of Kutch Area and Amendment) Act, 1965 had not been passed:

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State of Gujarat - Subsection

Section 218A(1)(f) in The Bombay Land Revenue Code, 1879