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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Gujarat - Subsection

Section 122(3)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)the amount which was received by the transferor as the price of the land shall be deemed to have been forfeited to the State Government and it shall be recoverable as an arrear of land revenue; and