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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in Gujarat Patel Watans Abolition Act, 1961

(2)Watan land unless regranted under sub-section (1) shall be disposed of in accordance with the provisions of the Code and rules made thereunder applicable to the disposal of unoccupied unalienated land.