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State of Gujarat - Section

Section 112 in The Bombay Land Revenue Code, 1879

112. Maintenance of existing settlements of land revenue.

- Existing survey settlements of land revenue made, approved and confirmed under the authority of the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] shall be, and are hereby declared to be, in force subject to the provisions of this Act.