Section 3(2)(b) in The Bombay land Tenures Abolition (Amendment) Act, 1956

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(2)(b) in The Bombay land Tenures Abolition (Amendment) Act, 1956

(b)the whole or part of the amount of any loan advanced by the State Government together with interest thereon, if any, which is certified by the Collector to be due for repayment on the relevant date; and

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Bombay Presidency - Subsection

Section 3(2)(b) in The Bombay land Tenures Abolition (Amendment) Act, 1956