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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(12) in The Bombay Land Revenue Code, 1879

(12)[ "holding". - "holding" means a portion of land held by a holder] [These definitions were substituted for the original definitions of 'holder' or 'landholder' and 'holding' by Bombay 4 of 1913, section 6 (e).];