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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(1)(ii) in Saurashtra Land Reforms Act, 1951

(ii)any legal proceedings or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered to be done before the commencement of this Act, and any such proceedings shall be continued and disposed of as if this Act had not been passed :