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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(2)All acts done by the manager during the period of such management shall be binding on the holder or on the person to whom the possession of the land has been delivered.