Section 35A(3)(c) in Saurashtra Land Reforms Act, 1951

[Cites 0, Cited by 0] [Section 35A(3)] [Section 35A] [Entire Act]

State of Gujarat - Subsection

Section 35A(3)(c) in Saurashtra Land Reforms Act, 1951

(c)by a written agreement of the parties, and was paid immediately before 1st January, 1948, pass an order directing that-

(i)the amount which the Mamlatdar may find as payable by the Girasdar to the jiwaidar before the date of his order shall be paid from the amount of compensations payable to the Girasdar under sub-section (1) of section 33:

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State of Gujarat - Subsection

Section 35A(3)(c) in Saurashtra Land Reforms Act, 1951