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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1) in The Gujarat Agricultural Lands Ceiling Act, 1960

(1)"full assessment" means, in a case where any land-
(a)is wholly or partially exempt from payment of land revenue, a sum which would have been assessed on such land, had there been no such exemption.
(b)is liable to payment of land revenue but is unassessed, a sum which would have been assessed on such land as land revenue.