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 31] [Entire Act] State of Gujarat - Subsection Section 31(2) in The Gujarat Agricultural Lands Ceiling Act, 1960 (2)The person holding land on lease under sub-section (1), shall not be deemed to be a tenant within the meaning of the relevant tenancy law.
