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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(2)Where the tenancy is inherited by heirs other than the widow of the deceased tenant, such widow shall have a charge for maintenance on the profits of such land.