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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Gujarat - Subsection

Section 75(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(3)Nothing in this section shall be held to affect the right of any incumbrancer to receive under the liquidation scheme the amount, if any, awarded to him under this Act.