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

State of Gujarat - Subsection

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

(h)the manner in which a person may be evicted under sub-section [(2A)] [These brackets, figure and letter were substituted for the brackets and figure '(2A)' by Bombay 69 of 1953, Section 13 (1).] of Section 21;