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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(4) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(4)So long as the management continues, no person other than the manager shall be competent to mortgage, charge, lease or alienated such holding or any part thereof.