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[Cites 0, Cited by 0] [Section 43A(1)] [Section 43A] [Entire Act]

State of Gujarat - Subsection

Section 43A(1)(c) in The Bombay Tenancy and Agricultural Lands Act, 1948

(c)to lands held or leased by such co-operative societies as are approved in the prescribed manner by the State Government which have for their objects the improvement of the economic and social conditions of peasants or ensuring the full and efficient use of land for agriculture and allied pursuits.