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 25] [Entire Act] State of Gujarat - Subsection Section 25(a) in Saurashtra Land Reforms Act, 1951 (a)no land in which the State had a share in the vaje on or before the 1st January, 1948 shall be allotted to a Girasdar for personal cultivation; and
