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[Cites 0, Cited by 0] [Section 32P(2)] [Section 32P] [Entire Act]

State of Gujarat - Subsection

Section 32P(2)(viii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(viii)any agriculturist who holds either as owner or tenant or partly as owner and partly as tenant land larger in area than an economic holding but less in area than the ceiling area;