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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(a) in Gujarat Court of Wards Act, 1963

(a)the previous sanction of the [State Government] [These words were substituted for the words 'Commissioner', by Gujarat 15 of 1964, Section 4, Schedule] shall be required to any sale, exchange or mortgage of, or charge on, immovable property and to any lease of such property a for term exceeding ten years, and