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[Cites 0, Cited by 0] [Section 122(4)] [Section 122] [Entire Act]

State of Gujarat - Subsection

Section 122(4)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)if the price of the land received by the transferor does not exceed the reasonable price, the amount forfeited under sub-section (3) shall be returned to the transferor and the land restored to the transferee on payment to the State Government of a penalty of one rupee; and