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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(3) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(3)Nothing in this section shall be held to affect the right of any encumbrancer to receive under the liquidation scheme the amount, if any, awarded to him under this Ordinance.