Section 44(4) in Saurashtra Land Reforms Act, 1951
(4)Nothing contained in sub-section (3) or any notification issued thereunder shall affect-(a)the land allotted to a Girasdar, as respects its area, or(b)the land in respect of which an occupancy certificate has been issued to a tenant, as respects its area, before the date specified in the notification issued under sub-section (3).
