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[Cites 0, Cited by 0] [Section 81(3)] [Section 81] [Entire Act]

State of Gujarat - Subsection

Section 81(3)(iv) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(iv)damage if any, caused to the land during the period of management including the expenses that may have to be incurred for resorting the land to the condition in which it was at the time of the assumption of management: