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 5(1)] [Section 5] [Entire Act] State of Gujarat - Subsection Section 5(1)(d) in The Saurashtra Estate Acquisition Act, 1952 (d)to the case of Girasdar Majmu village, one fourth of the total area of bid land in the village shall not be acquired.