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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(5) in Gujarat Khar Lands Act, 1963

(5)Nothing in the foregoing provisions of this section shall apply to the abolition, extinguishment or modification of any right to or interest in property which is deemed to be at the disposal of the Board under section 23 of the Bombay Khar Lands Act, 1948 (Bom. LXX II of 1948).