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State of Gujarat - Section

Section 16 in Saurashtra Land Reforms Act, 1951

16. Dwelling house of agricultural labourers.

- The Government may, by notification, in the Official Gazette, direct that the provisions of section 14 or of section 34 shall apply mutatis mutandis to the dwelling-house and sites thereof occupied by agricultural labourers or artisans in any particular area specified in the notification.