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 Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(a) in The Saurashtra Estate Acquisition Act, 1952 (a)"Bid land" means such land as on the 17th April 1951 was specifically reserved and was being used by a Girasdar of Birkhalidar for grazing cattle or for cutting grass;
