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[Cites 0, Cited by 0] [Section 84C(3)] [Section 84C] [Entire Act]

State of Gujarat - Subsection

Section 84C(3)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)the amount which was received by the transferor as the price of the land shall be deemed to have been forfeited to the State Government and it shall be recoverable as an arrear of land revenue; and