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 The Saurashtra Estate Acquisition Act, 1952 (3)If there is any dispute as to whether any land is bid land, cultivable waste, or gauchar or not, the decision of the Settlement Commissioner shall be final.
