Section 19(1) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
(1)[The] [This word was substituted for the words 'Subject to the provisions of sub-sections (2) and (3)' by section 18 of the Saurashtra Estates Acqusition Act, 1962 (Act No. III of 1952).] Bombay Land Revenue Code, 1879, as adapted and applied to the State, shall apply to the estates of landholders to which this Ordinance applies.
