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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(15)(d) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(d)the erection of buildings on or in the vicinity of the holding, elsewhere than in the abadi or urban area, required for the convenient or profitable use or occupation of the holding; and