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[Cites 0, Cited by 0] [Section 41B] [Entire Act]

State of Gujarat - Subsection

Section 41B(e) in Saurashtra Land Reforms Act, 1951

(e)The Girasdar shall cease to have any right to collect or receive any rent from the tenant or exercise any other right in respect of the holding and his liability to pay land revenue in respect of the holding shall cease.