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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(2)Nothing in section 8 and this section shall affect the right of the holders of incumbrances to proceed against the inamdar for the satisfaction of the incumbrances in any manner or under any law for the time being in force.