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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(1) in Gujarat Devasthan Inams Abolition Act, 1969

(1)Wherever an officer authorised by the State Government in this behalf so directs, an inamdar shall deliver to him or such other officer as may be specified by him the records maintained by the inamdar relating to the Devasthan land.