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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(3)(a) in Saurashtra Land Reforms Act, 1951

(a)in respect of which the vaje belongs exclusively to the Girasdar, not-withstanding that the santi vero in respect of such land belonged to the State;