Section 18 in The Saurashtra Estate Acquisition Act, 1952
18. Repeal and Amendment.
- In section 19 of the Saurashtra Gharkhed, Tenancy Settlement and Agricultural Lands Ordinance, 1949, (Ordinance No. XLI of 1949)-(a)in sub-section (1), for the words "Subject to the provisions of sub-sections (2) and (3)" the word "The" shall be substituted(b)sub-section (2) and (3) shall be omitted
