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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(3)(c) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(c)the payment of land revenue [* *] [The words 'Canal revenue' were deleted by Bombay 4 of 1960, Section 20 (5).] local fund cess and any other charges payable to the State Government or any local authority; or