Section 19(1)(ii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

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State of Gujarat - Subsection

Section 19(1)(ii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(ii)if an application for the determination of reasonable rent is pending before the [Mamlatdar] [The word 'Mamlatdar' was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] under Section 12, has failed to deposit within thirty days from the aforesaid date with the [Mamlatdar] [The word 'Mamlatdar' was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.], a sum equal to the amount of rent which he would have been liable to pay for that year if no such application had been made, or

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State of Gujarat - Subsection

Section 19(1)(ii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958