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[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Gujarat - Subsection

Section 89(1)(c) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(c)[ no agreement made by an instrument in writing for the sale, gift, exchange, lease or mortgage of any land or interest therein.] [Inserted by Gujarat 30 of 1977, dated 4th November, 1977]