Section 19 in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
19. Modifications in the Bombay Land Revenue Code as adapted and applied.
(1)[The] [This word was substituted for the words 'Subject to the provisions of sub-sections (2) and (3)' by section 18 of the Saurashtra Estates Acqusition Act, 1962 (Act No. III of 1952).] Bombay Land Revenue Code, 1879, as adapted and applied to the State, shall apply to the estates of landholders to which this Ordinance applies.(2)[ * * * *(3)* * * *] [Sub-sections (2) and (3) were omitted, by section 18 of the Saurashtra Estates Acquisition Act, 1962 (Act No. III of 1952).](4)[ ...................................................................................................] [Sub-section (4) was repealed by the Saurashtra Land Reforms Act, 1951 (Act No. XXV of 1951).]
