Section 35(2) in Saurashtra Land Reforms Act, 1951
(2)Nothing contained in sub-section (1) shall exempt the Government from paying compensation to the Girasdar in respect of such land and the provisions of sub-sections (2), (3), (4) and (5) of section 33 [shall, subject to the provisions of section 35A, apply accordingly] [These words were substituted for the words 'shall apply accordingly' by Saurashtra Act No. II of 1954.].
