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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960

(b)[ lands belonging to, or held on lease by, a local authority and lands belonging to, or held on lease by a University established by law in the State of Gujarat or by an institution in the State of Gujarat which is declared to be a University by the Central Government under Section 3 of the University Grants Commission Act, 1956 (Act III of 1956), where such lands are used by the University or such institution for the purpose of imparting education in agriculture or are specified by the University or such institution as being reserved for being used for future expansion of the University or such institution] [Clause (b) was substituted for the Original by Gujarat 2 of 1974, Section 5 (1) (d).].