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[Cites 0, Cited by 1] [Section 5(1)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1)(a) in The Saurashtra Estate Acquisition Act, 1952

(a)no bid land which is also uncultivable waste, wadas and kodias shall vest in, and be the property of, the [[State of Gujarat] [These words were substituted for the words 'State' by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]];