Section 59(2)(g) in Saurashtra Land Reforms Act, 1951

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State of Gujarat - Subsection

Section 59(2)(g) in Saurashtra Land Reforms Act, 1951

(g)the form and manner in which applications for acquiring rights may be made by a tenant ;

(gg)[ the from and manner in which a Jiwaidar may submit her claim under section 35A;] [The claims was inserted by Saurashtra Act No. II of 1954.]