41. [ Payments to be charged. [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
- The payments to be made by the Government to a Girasdar as compensation under this Act shall be deemed to be expenditure charged on the Consolidated Fund of the [39]State of Gujarat]].[Chapter V-A [New Chapter V-A and the sections 41A, 41B, 41C, and 41D thereunder were inserted; Sau. Act No. XXX of 1955, section 2.] Acquisition of Occupancy Rights By Settlement Commissioner On Behalf of Certain Tenants.
