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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(4) in Gujarat Khar Lands Act, 1963

(4)The contribution payable under this section shall, subject to the prior payment of the land revenue, if any, due to the State Government thereon be a first charge on such land or the interest in such land, as the case may be held by the person liable to pay such contribution.