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

State of Gujarat - Subsection

Section 2(q) in Gujarat Rural Debtors' Relief Act, 1976

(q)"to hold land", with its grammatical variations and cognate expressions, means to be lawfully in actual possession of land, whether as owner or as tenant (including a Government lessee) or as crop sharer;