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[Cites 0, Cited by 0] [Section 65B(4)] [Section 65B] [Entire Act]

State of Gujarat - Subsection

Section 65B(4)(a) in The Bombay Land Revenue Code, 1879

(a)Where the occupant fails to send the notice and other particulars under clause (b) of sub-section (2) within the period specified therein, he shall be liable to pay, in addition to the non-agricultural assessment leviable under this Act, such fine not exceeding ten thousand rupees as the Collector may, subject to rules made under this Act, direct.