Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 9] [Entire Act]

State of Gujarat - Section

Section 18 in Saurashtra Land Reforms Act, 1951

18. Act not to effect right or privileges of tenant under any other law.

- Nothing contained in this Act shall be construed to limit or abridge the rights or privileges of any tenant under any usage or law for the time being in force or arising out of any contract, grant, ecree or order of a court or otherwise howsoever.