Section 59(2)(h) in Saurashtra Land Reforms Act, 1951

[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(2)(h) in Saurashtra Land Reforms Act, 1951

(h)the manner in which compensation payable by a tenant may be computed in any case where the Girasdar has only a limited interest in the holding ;

(hh)[ the manner in which occupancy certificate issued to the Settlement Commissioner may be transferred to the tenant;] [Claims (hh) was inserted by Saurashrta Act No. XXX of 1955, s. 6(ii).]

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State of Gujarat - Subsection

Section 59(2)(h) in Saurashtra Land Reforms Act, 1951