Section 25(b) in Saurashtra Land Reforms Act, 1951
(b)any land in respect of which the vaje belongs exclusively to the Girasdar shall, notwithstanding that the santi vero in respect of such land belonged to the [State] [The word 'State' remains unmodified by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] on or before the 1st January, 1948, be available for allotment to a Girasdar in accordance with the provisions of this Act:
