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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(2) in Gujarat Khar Lands Act, 1963

(2)All such documents, plans and maps shall, for the purposes dissections 48 and 49 of the Indian Registration Act, 1908, (XVI of 1908.) be deemed to be registered in accordance with the provisions of that Act:Provided that documents, plans and maps relating to the sanctioned Scheme shall be accessible to the public in the manner prescribed.