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[Cites 0, Cited by 0] [Section 4C] [Entire Act]

State of Gujarat - Subsection

Section 4C(2) in The Saurashtra Estate Acquisition Act, 1952

(2)Subject to the provisions of sub-section (1), the provisions of section 4A and 4B shall mutatis mutandis apply to such tenant or mortgagee-in-posscssion and to the application, if any, made by him under sub-section (1).]