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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(1) in Saurashtra Land Reforms Act, 1951

(1)Where any tenant has acquired chav or buta hak in respect of any land held by him, the Mamlatdar shall issue an occupancy certificate in respect of such land in such form as may be prescribed and the tenant shall not be liable to pay any amount to the Girasdar as compensation for such land.