Section 90(1)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

(a)an amount not exceeding twelve times the rent of the land as payable under Sections 12, 13 or 14;

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