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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(4) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(4)So long as the management continues, no person other than the manager shall be competent to mortgage, charge, lease of alienate such estate or any part thereof.