Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2)(d) in Saurashtra Land Reforms Act, 1951

(d)in which there is any mine, minerals, stones, coal, kankar, trees, aval, or any other similar thing which on or before 1st January, 1948, belonged exclusively to the State or to the 1State jointly with the Girasdars.