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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(f) in The Gujarat Agricultural Lands Ceiling Act, 1960

(f)lands leased to or held by an industrial undertaking which in the opinion of the State Government bona fide carries on any industrial operation and which is approved by the State Government [to the extent necessary for the purpose of expansion or present need of the industry, as certified by the Commissioner of Industries;] [This portion was added by Gujarat 2 of 1974, Section 5 (1) (h).]