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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(2)(l) in Gujarat Khar Lands Act, 1963

(l)the manner in which, the rate at which and the conditions subject to which the annual contribution shall be levied and paid under sub-section (1) of section 31, and the circumstances in which the payment of the annual contribution may be suspended or remitted by the Board under sub-section (3) of the said section;