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[Cites 0, Cited by 0] [Section 32P(2)] [Section 32P] [Entire Act]

State of Gujarat - Subsection

Section 32P(2)(vi) in The Bombay Tenancy and Agricultural Lands Act, 1948

(vi)an agriculturist (other than a small holder) who holds either as owner or tenant or partly owner and partly as tenant, land les in area than an economic holding and who is an artisan;