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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2) in Saurashtra Land Reforms Act, 1951

(2)After making such inquiry as may be deemed necessary, the Mamlatdar may, having due regard to the provisions of this Chapter, pass an order, making an allotment to the Girasdar of such land as may be specified in the order.