Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(15)(a) in The Gujarat Agricultural Lands Ceiling Act, 1960 (a)if it is not in the actual possession of the tenant, the mortgagor shall be deemed to hold it as an owner; and