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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2)(iv) in The Bombay Tenancy and Agricultural Lands Act, 1948

(iv)in areas in which the assessment is payable in crop share or produce, such assessment as may be fixed by the State Government in accordance with the principles laid down in rule 19-0 of the Land Revenue Rules 1921;