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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(1)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)lands leased to or held by any industrial or commercial undertaking (other than a co-operative society) which in the opinion of the State Government bona fide carries on any industrial or commercial operations and which is approved by the State Government;