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Report No. 248

54. Junagadh Administration (Property) Act, Act 26 of 1948

Category: Land Laws

Recommendation: Repeal

This Act was enacted for the vesting of certain property belonging to the State of Junagadh in an Administrator appointed by the Central Government. Junagarh was an erstwhile princely state in British India. Junagadh is now a district in Gujarat and is not administered under this law. Hence, this Act is now obsolete. The PC Jain Commission (Appendix A-5) has also recommended repeal of this Act.



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