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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1)(b) in The Saurashtra Estate Acquisition Act, 1952

(b)[ no bid land comprised in the estate of a Girasdar who is considered to be of 13 and C class for the purpose of making rehabilitation grant under the Saurashtra Land Reforms Act, 1951, or of a Barkhalidar, the total area of agricultural land comprised in whole estate does not exceed eight hundred acres, shall vest in, and be the property of the [[State of Gujarat] [This clause was substituted for the Original by Saurashtra Act. No. XXI of 1952, section 2.]]; and]