Section 116(iii) in The Gujarat Co-Operative Societies Act, 1961
(iii)the purchase or acquisition of title to agricultural lands by tenant purchasers or tenants under the Bombay Tenancy and Agricultural Land Act, 1948 (Bombay LXVII of 1948), or any corresponding law for the time being in force in any part of the State;[***] [Word `or' deleted by Gujarat 23 of 1982]
