Section 54(1)(a) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

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State of Gujarat - Subsection

Section 54(1)(a) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(a)no sale (including sales in execution of a decree of a civil court or for recovery of arrears of land revenue or for suns recoverable as arrears of land revenue), gift, exchange or lease of any land [where lease is by law allowed] [These words were inserted by Saurashtra Act No. XLIV of 1953.] or interest therein, or

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State of Gujarat - Subsection

Section 54(1)(a) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949