4. All Girasdari land liable to payment of land revenue.
- It is hereby declared that all land of whatever description held by a Girasdar is and shall continue to be liable to the payment of land revenue to the [ [ State of Gujarat.] [These words were substituted for the word 'State' by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] ].
