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[Cites 0, Cited by 0] [Section 32L] [Entire Act]

State of Gujarat - Subsection

Section 32L(1) in The Bombay Tenancy and Agricultural Lands Act, 1948

(1)If a permanent tenant or on his behalf, a sub-tenant fails to deposit the amount of the purchase price as required under section 32K such amount shall be recoverable as an arrear of land revenue.