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[Cites 0, Cited by 2] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2) in Saurashtra Land Reforms Act, 1951

(2)A Girasdar shall become an occupant in respect of his Gharkhed and the land allotted to him in accordance with the provisions of Chapter IV, as from the date of the issue of occupancy certificate.