Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(d) in Gujarat Court of Wards Act, 1963 (d)"property-holder" means a person holding property whether as an owner or otherwise and includes a holder of land holding the land either as an occupant or a tenant of such land.
