Section 20(2)(a) in The Gujarat Agricultural Lands Ceiling Act, 1960

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2)(a) in The Gujarat Agricultural Lands Ceiling Act, 1960

(a)specifying therein the extent of surplus land held by him and the maximum area of land which he is entitled to hold out of the total land held by him [***] [The words 'on the appointed day' were deleted by Gujarat 2 of 1974, Section 17 (a).], and

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State of Gujarat - Subsection

Section 20(2)(a) in The Gujarat Agricultural Lands Ceiling Act, 1960