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[Cites 0, Cited by 0] [Section 122(4)] [Section 122] [Entire Act]

State of Gujarat - Subsection

Section 122(4)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)if the price of the land received by the transferor exceeds the reasonable price the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] shall grant the land to the transferee on payment of price equal to one-tenth of the reasonable price and out of the amount forfeited under sub-section (3) the transferor shall be paid back an amount equal to nine-tenth of the reasonable price.