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

State of Gujarat - Subsection

Section 26(8) in Saurashtra Land Reforms Act, 1951

(8)The Government may, from time to time, by notification in the Official Gazette, amend, add to or substract, from the Schedule the name of any village and on the issue of such notification the Schedule shall be deemed to have been amended accordingly.