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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(7) in Saurashtra Land Reforms Act, 1951

(7)A Majmu-holder shall be entitled to compensation and rehabilitation grant in respect of his share in the Majmu village from the tenant and the Government to the same extent and in the same manner as a Girasdar is entitled to in respect of any other land under the provisions of this Act.