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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1) in Saurashtra Land Reforms Act, 1951

(1)On receipt of an application under section 19, the Mamlatdar shall issue notice to the tenant or tenants concerned and, after giving the parties an opportunity of being heard, shall make an inquiry in the prescribed manner.