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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Gujarat - Subsection

Section 35A(1) in Saurashtra Land Reforms Act, 1951

(1)Every widow-jiwaidar, who is entitled to get any maintenance allowance in ascertained sum from any Girasdar during her life time, may submit her claim for maintenance to the Mamlatdar in the prescribed manner.