Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Gujarat - Subsection Section 23(e) in Saurashtra Land Reforms Act, 1951 (e)in the case of one who before that date has held his land separately with a tenant deriving title from him, to such Girasdar.
