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[Cites 0, Cited by 1] [Section 20(1)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1)(c) in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953

(c)to any land reserved as Gharkhed by, or allotted for personal cultivation to, a Girasdar or a Barkhalidar under the provisions of the Saurashtra Land Reforms Act, 1951, or the Saurashtra Barkhali Abolition Act, 1951, upto the Akhatrij of Samvat year [2016;] [These figures were substituted for the figures '2014' by Bombay Act No. XV of 1958, s.2. and before that '2014' was substituted for '2012' by Saurashtra Act No. XXXVIII of 1955. ]