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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(20) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(20)[ "permanent tenant" means a person deemed to be a permanent tenant under Section 7;] [Clause (20) was substituted for the original, by Schedule III, Clause 2 (7).]