Section 22 in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
22. [ [Repealed by the Saurashtra Land Reforms Act, 1931 (Act No. XXV of 1951).]
* * *][Chapter V.] [Chapter V was Repealed, by the Saurashtra Land Reforms Act, 1951 (Act No. XXV of 1951).] [23. [Repealed, by the Saurashtra Land Reforms Act, 1951 (Act No. XXV of 1951).]***]
