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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(2) in The Gujarat Agricultural Lands Ceiling Act, 1960

(2)An order of the Collector or the Gujarat Revenue Tribunal, in appeal or revision shall be executed in the manner provided for the execution of an order of the Mamlatdar or Tribunal under sub-section (1).