Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 20] [Entire Act] State of Gujarat - Subsection Section 20(4) in Saurashtra Land Reforms Act, 1951 (4)No Girasdar shall obtain possession of any land held by a tenant except in accordance with such order.
