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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(10a) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(10a)[ "village committee" means a village committee constituted under Section 34A;] [This clause was inserted by Bombay 61 of 1958, Section 3 (2) (e) and (g).]