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 0] [Entire Act] State of Gujarat - Section Section 27 in Gujarat Khar Lands Act, 1963 27. Power of State Government to grant loans.- When an application for a loan is made under section 26, the State Government may grant the loan in accordance with the rules from time to time made in this behalf.
