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 0] [Section 47] [Entire Act] State of Gujarat - Subsection Section 47(i) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949 (i)all proceedings, processes, execution and attachments stayed or suspended under section 37 shall be forever barred;
