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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)but notwithstanding any law, custom, usage, agreement of the decree or order of a Court, the rent payable shall be paid annually, and in cash;