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

State of Gujarat - Subsection

Section 44(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(1)During an inquiry held under sub-section (3) of Section 43, the Tribunal shall determine any encumbrances lawfully subsisting on the land on the date of the application made by the tenant under sub-section (2) of that section.