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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(2)(c) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(c)village records in which fragments shall be entered under sub-section (1) of Section 6;
(cc)[ the manner of choosing by lot under Clause (b) of sub-section (2) of Section 8AA;] [Clause (cc) was inserted by Bombay 61 of 1958, Section 3 (24).]