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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(1)(c) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(c)the area of land proposed to be sold shall not exceed four times the area on which construction for a bonafide industrial purpose is proposed to be made by the purchaser: