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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2)(d) in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953

(d)the value of the court fee stamp payable on an appeal to the Collector and application for revision to the Tribunal under section 15;