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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(3)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)the amount of the arrears of rent, if any, determined by the Tribunal as lawfully due on the date on which the tenant has made an application under sub-section (2).]