Section 35A(5) in Saurashtra Land Reforms Act, 1951
(5)If in any case a Mamlatdar is satisfied that any person claiming maintenance allowance under this section is not a "Jiwaidar" as defined in the Explanation to this section, he may order that she may seek redress in a competent Civil Court.Explanation. - For the purposes of the section "Jiwaidar" means a widow of the family of a Girasdar, who is entitled to get from the Girasdar maintenance allowance fixed in the manner shown in clause (a), (6) or (c) in subsection (3) of this section.] [This proviso was added, by Saurashtra Act No. XV of 1952.]
