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[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(2)(xi) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(xi)the manner in which the Tribunal shall refer a question for decision to the [Subordinate Judge] [These words were substituted for the words 'Civil Judge' by Schedule III, Clause 29.] under Section 44;