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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(1) in Saurashtra Land Reforms Act, 1951

(1)For the purposes of this Chapter, the villages specified in the Second Schedule shall be deemed to be Girasdari Majmu villages and the Girasdars of such villages shall be called the Majmu holders of the said villages.