Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Gujarat - Subsection Section 7(3) in Gujarat Khar Lands Act, 1963 (3)The officers and servants appointed under sub-section (1) shall be the servants of the State Government and they shall draw their pay, pension, gratuity and allowances from the Consolidated Fund of the State.
