Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] State of Gujarat - Section Section 31 in Gujarat Devasthan Inams Abolition Act, 1969 31. Enactments intended. - The enactments specified in column 1 of the Schedule shall be amended to the extent specified in column 2 thereof.
