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[Cites 0, Cited by 3] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(d) in The Gujarat Agricultural Lands Ceiling Act, 1960

(d)lands which are the property of a public trust for an educational institution imparting education in agriculture, to such extent as may be prescribed].
(dd)[ lands held by a Panjrapole or a Gaushala for the purpose of grazing of cattle or storage of grass for cattle in the institution to such extent as may be specified from time to time in each case by a Committee consisting of the Collector, such officer of Animal Husbandry Department as the Director of Animal Husbandry may nominate and a representative of the Panjrapole, or as the case may be, the Gaushala, having regard to the number of cattle normally maintained or cared for in the institution concerned, provided the Panjrapole or the Gaushala, as the case may be uses such lands solely and directly for the purpose for which such lands are held and not for the purpose for which such lands are held and not for the purpose of deriving income for the institution; [These clauses were inserted by Gujarat 2 of 1974, Section 5 (1) (f).]
(ddd)lands being lands utilised for maintenance of Panjrapole or Gaushala, which were exempt from the provisions of this Act immediately before the specified date by reason of their being the property of an institution for public religious workship registered as a public trust under the Bombay Public Trust Act, 1950 (Bombay XXIX of 1950), provided such institution creates a separate trust in respect of such lands for the purposes of Panjrapole or Gaushala applies within a period of ninety days from the specified date, for the registration of such trust under the said Act, to the Deputy or Assistant Charity Commissioner having jurisdiction and endeavours to get such separate trust registered under the said Act, within a period of one year from the specified date;]