Section 20 in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
20. [ [Section 20 was repealed, by the Saurashtra Land Reforms Act, 1951 (Act No. XXV of 1951).]
* * *][Chapter IV.] [Chapter IV was Repealed by the Saurashtra Land Reforms Act, 1951 (Act No. XXV of 1951).] [21. [Repealed by the Saurashtra Land Reforms Act, 1931 (Act No. XXV of 1951).]* * *]
