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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Gujarat - Subsection

Section 131(1)(ii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(ii)[ that the lands transferred by the Bhoodan Samiti are not cultivated personally by the transferees or are alienated by them, and] [Clause (ii) was substituted for the original, by Schedule Ill, Clause 43.]