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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in Gujarat Rural Debtors' Relief Act, 1976

(2)Whenever from any cause the payment of any portion less than one-half of the land revenue payable to the State Government is suspended or remitted, one-half of the amount of the instalment for that year and full amount of the instalment due for each subsequent year under section 9, shall be postponed for one year.