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[Cites 0, Cited by 0] [Section 35A(3)] [Section 35A] [Entire Act]

State of Gujarat - Subsection

Section 35A(3)(b) in Saurashtra Land Reforms Act, 1951

(b)by the orders of a competent authority of the late Western India States Agency or the Western India States Region or any Covenanting State or merged Taluka, or