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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(6)(g) in The Gujarat Agricultural Lands Ceiling Act, 1960

(g)land irrigated by dug wells except in the irrigation command of an irrigation project or in the bed of a river, stream, or natural collection of water or a drainage channel (being an irrigation project, a river, stream, natural collection of water or a drainage channel which is a perennial source of water) shall be deemed to be irrigated land;