Section 35A(3)(ii) in Saurashtra Land Reforms Act, 1951

[Cites 0, Cited by 0] [Section 35A(3)] [Section 35A] [Entire Act]

State of Gujarat - Subsection

Section 35A(3)(ii) in Saurashtra Land Reforms Act, 1951

(ii)the amount of maintenance allowance accruing due to the jiwaidar after the date of his order shall be paid to her every year from the amount of compensation payable annually to the Girasdar by the Government under sub-section (2) of section 33 or sub-section (2) of section 35, as the case may be.

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State of Gujarat - Subsection

Section 35A(3)(ii) in Saurashtra Land Reforms Act, 1951