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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(1)(d) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(d)where the land proposed to be sold is owned by a person belonging to the Scheduled Tribe, the sale shall be subject to the provisions of section 73AAof the Bombay Land Revenue Code, 1879 (Bom. V of 1879).