Section 57D(1)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

[Cites 0, Cited by 0] [Section 57D(1)] [Section 57D] [Entire Act]

(b)in any other case; such part of the land held by the tenant as is left with him after the Termination of tenancy under Section 57B.

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