Section 6(3)(iii) in The Gujarat Agricultural Lands Ceiling Act, 1960

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State of Gujarat - Subsection

Section 6(3)(iii) in The Gujarat Agricultural Lands Ceiling Act, 1960

(iii)minor son or unmarried daughter of a pre-deceased son, where his or her mother is dead, such family shall be entitled to hold land in excess of the ceiling area to the extent of one-fifth of the ceiling area for each member in excess of five so however that the total holding of the family does not exceed twice the ceiling area and in such a case, in relation to the holding of such family such area shall be deemed to be the ceiling area:

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State of Gujarat - Subsection

Section 6(3)(iii) in The Gujarat Agricultural Lands Ceiling Act, 1960