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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in Saurashtra Land Reforms Act, 1951

(3)After making an order under sub-section (2), the Mamlatdar shall issue an occupancy certificate, in such form as may be prescribed, to a Girasdar in respect of his Gharkhed and the land, if any, allotted to him under this section.