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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(iv) in Gujarat Patel Watans Abolition Act, 1961

(iv)subject to the provisions of sections 6, 7 and 10 all watan land shall be and is hereby resumed and shall be subject to the payment of land revenue under the provision of the Code and the rules made thereunder as if it were an ??? land: