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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(1) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette make rules for carrying out the purposes of this Act.