Section 25B(1)(b) in The Bombay Inams (Kutch Area) Abolition Act, 1958

[Cites 0, Cited by 0] [Section 25B(1)] [Section 25B] [Entire Act]

(b)in the case of (ii) above, within a period of fifteen days from the date on which the land revenue, rent or amount was so recovered or received.

Legal Document View