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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(15)(i) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(i)temporary wells and such water-channels, embankments, levellings, enclosures or other works, or petty alterations in, or repairs to, such works, as are commonly made by cultivators of the locality in the ordinary course of agriculture; or