Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act] State of Gujarat - Subsection Section 47(2)(h) in Gujarat Khar Lands Act, 1963 (h)the manner in which and the extent to which the contribution payable under section 26 may be levied in Hen of cash payment.