Section 49 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
49. Provisions of sections 43, 44 and 45, to apply to transfer of ownership under section 46.
- Save as provided in sub-section (2) of Section 46, the provisions [of sub-sections (4) to (15) of Section 43 as amended by Clause 21 of Schedule III and Section 44] [These words, brackets and figures were substituted for the words, brackets and figures beginning with the words 'of sub-sections' and ending with the word and figures 'Section 45' by Schedule III, Clause 25.] shall mutatis mutandis apply to the transfer of ownership of land under Section 46.
