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[Cites 0, Cited by 0] [Section 66B] [Entire Act]

State of Gujarat - Subsection

Section 66B(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)fails to pay the amount of compensation or the amount of the rent, it shall be recovered as an arrear of land revenue on an application being made, to the Mamlatdar by the person entitled thereto;