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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(1) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(1)If the holder of the estate dies after the publication of the order of management, the management shall continue and proceed in all respects as if the holder were still living.