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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Gujarat - Subsection

Section 129(c) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(c)to lands assigned or donated by any person before the commencement of this Act for the purpose of rendering any of the following services useful to the community, namely: