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

State of Gujarat - Subsection

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

(d)the form of an occupancy certificate to be issued to [Girasdars and tenants and Settlement Commissioner] [The words were substituted for the words 'Girasdars and tenants' by Saurashtra Act. No. XXV of 1955, s. 6(i).];