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 0] [Entire Act]

State of Gujarat - Section

Section 28 in Gujarat Court of Wards Act, 1963

28. Property under superintendence not liable to sale for arrears.

- No immovable property under the superintendence of the Court of Wards shall be liable to sale on account of arrears of land revenue:Provided that all such arrears of land revenue shall be the first charge upon the sale-proceeds of any such property which may be sold for any other cause than for arrears of land revenue.