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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Gujarat - Subsection

Section 75(c) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(c)to the use and occupation of which he is not entitled under the said provisions and the said provisions do not provide for the eviction of such persons, may be summarily evicted by the Collector.