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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(14)(b) in Saurashtra Land Reforms Act, 1951

(b)that at any time after the 1st January, 1948, but before the 20th May, 1950, the land was given to a tenant for being cultivated by him ;