Section 84(vi) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(vi)co-operative farming society of agriculturists (other than small holders) who hold either as [owner] [This word was substituted, for the word 'tenure-holder' by Schedule III, Clause 34 (2).] or tenant or partly as [owner] [This word was substituted, for the word 'tenure-holder' by Schedule III, Clause 34 (2).] and partly as tenant landless in area than a family holding and who are artisans;
