Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 5(1)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1)(c) in Saurashtra Land Reforms Act, 1951

(c)a Girasdar shall be deemed to belong to C class if the total area of agricultural land comprised in his estate does not exceeds one hundred and twenty acres :