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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Gujarat - Subsection

Section 79(2) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(2)Notwithstanding anything contained in sub-section (1) the Government may, by notification published in the Official Gazette, direct that any particular land or class of lands in any area shall not be exempt from all or any of the provisions of this Ordinance.