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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Tea Act, 1953

(2)All areas of land utilised for nurseries in accordance with this section shall be excluded when computing for the purpose of section 13 the total area of land in respect of which the permissions referred to in section 12 may be granted.[CHAPTER III-A] Management Or Control Of Tea Undertakings Or Tea Units By The Central Government In Certain Circumstances