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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(2) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(2)Any person succeeding to the whole or any part of the estate under management shall, while such management continues, be subject in respect of such estate to the disabilities imposed under this Ordinance.