Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Gujarat - Subsection Section 26(4) in Saurashtra Land Reforms Act, 1951 (4)For the purposes of allotment under this section, land already under personal cultivation of the Majmu holders in the said village shall be taken into account.
