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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(4) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(4)If any document in possession or under the control of the claimant is not delivered or produced by him before the manager along with the claim, the manager may refuse to receive such document in evidence on claimant's behalf at the investigation of the case.