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 0] [Section 33] [Entire Act] State of Gujarat - Subsection Section 33(5) in Saurashtra Land Reforms Act, 1951 (5)Remission or suspension of land revenue granted to a tenant shall not affect the payment by the Government of the compensation payable by it under this section,
