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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(3) in Saurashtra Land Reforms Act, 1951

(3)Where an order under sub-section (2) has been made and the tenant has deposited the required amount, if any, the Mamlatdar shall issue an occupancy certificate in such form as may be prescribed in respect of the occupancy holding.