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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(2)(m) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(m)the guidance of the Consolidation Officer and other officers and persons in respect of the transfer of a [mortgage] [The word 'lease' was deleted by Bombay 69 of 1953, Section 13 92).], debt or other encumbrance under sub-section (1) of Section 29;