Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(b) in The Saurashtra Estate Acquisition Act, 1952 (b)"cultivable waste" means cultivable land which has remained uncultivated for a period of three years or more before the 17th April, 1951;
