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3. Vesting of property in Manager.- Notwithstanding anything contained in any other law for the time being in force or in any instrument or other document whatsoever, the properties described in the Schedule, which stand in the name of the Sheikh of Mangrol or in the name of the Khan of Manavadar, whether in his personal capacity or as the legal representative of any deceased person or in any other capacity, or the Begum Sahiban Fatma, or of any karbhari or other officer of Mangrol or Manavadar in his official capacity, or in the names of more than one of them, shall be deemed to have vested and always to have been vested on and from the 1st day of November, 1947, as follows, namely:- (a) if the properties are included in Part I of the Schedule, then in the Manager of the State of Mangrol, and (b) if the properties are included in Part II of the Schedule, then in the Manager of the State of Manavadar.    |
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