Section 28(2)(e) in Saurashtra Land Reforms Act, 1951

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(2)(e) in Saurashtra Land Reforms Act, 1951

(e)whether he holds khalsa land, and, if so, its area and location ; (f) whether he holds chav or buta huk, and, if so, its area and location; and (g) such other particulars as may be prescribed :

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State of Gujarat - Subsection

Section 28(2)(e) in Saurashtra Land Reforms Act, 1951