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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(3)(j) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(j)"improvement" means with reference to any land, any work which adds to the value of the land and which is suitable thereto as also consistent with the purpose for which it is held and includes,-