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State of Gujarat - Section

Section 43 in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

43. Determination of debts and liabilities.

- The manager shall inquire into the history and merits of every claim received under the preceding section and shall in accordance with the rules to be made under this Ordinance determine the amount of the debts and liabilities, if any, justly due to the several claimants.