Section 84(ix) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(ix)any agriculturist who holds either as [owner] [This word was substituted, for the word 'tenure-holder' by Schedule III, Clause 34 (2).] or as tenant or partly as [owner] [This word was substituted, for the word 'tenure-holder' by Schedule III, Clause 34 (2).] and partly as tenant land larger in area than a family holding but less in area than three family holdings;
