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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(15)(ii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(ii)any work which substantially diminishes the value of any land, wherever situated, in the occupation of any other person, whether as [owner] [This word was substituted for the word 'tenure-holder' by Schedule III, Clause 2 (3).] or tenant;