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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(13) in Saurashtra Land Reforms Act, 1951

(13)"estate" means all land of whatever description or an undivided share thereof held by a Girasdar and includes un-cultivable waste, whether such land is used for the purposes of agriculture or not ;