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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(3)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)If the land cultivated by him personally is less than three family holdings, the landlord shall be entitled to take possession of so much area of the land leased as will be sufficient to make up the area in his possession to the extent of three family holdings.