Section 19(2)(c) in Saurashtra Land Reforms Act, 1951

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(c)the full particulars of his estate containing-

(i)the approximate area of the land in his estate;

(ii)the area and location of Gharkhed in his estate;

(iii)the area of agricultural land, bid land and cultivable waste in his estate; and

(iv)the area of non-cultivable waste in his estate;

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