Section 26(2)(a) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(2)(a) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(a)all applications and proceedings including execution proceedings pending before any revenue officer under Chapter IX of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), [* * * *] [The words and figures 'or under Chapter X by the Madhya Pradesh Land Revenue Code, 1954 or as the case may be under Chapter VIII of the Hyderabad Land Revenue Act, 1931, Fasli', were omitted by Bombay 61 of 1958, Section 3 (17).], the Mamlatdars' Courts Act, 1906 (Bombay II of 1906), and the [relevant tenancy law] [These words were substituted for the words and figures, 'Bombay Tenancy Act, 1939', by Bombay 61 of 1958, Section 3 (17).], in respect of any holding or land for the consolidation of which a notification has been issued under Section 15 shall be transferred to the Consolidation Officer; and

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State of Gujarat - Subsection

Section 26(2)(a) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947