Section 38(2)(B) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

(B)in the case of a widow by the successor-in-title within one year from the date on which the widow's interest in the land ceases to exist:

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