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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(1) in Saurashtra Land Reforms Act, 1951

(1)Any sum the payment of which has been directed by an order of the Mamlatdar including an order awarding costs shall be recoverable from the person ordered to pay the same in the same manner as an arrear of land revenue.