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State of Gujarat - Section

Section 3 in Gujarat Devasthan Inams Abolition Act, 1969

3. Construction of references to incidents of Devnsthan inams in the Act.

- References in this Act to the incidents of Devasthan inams shall, notwithstanding the abolition of the Devasthan inams under this Act, be construed as references to the incidents as they were in force immediately before the appointed day.