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[Cites 0, Cited by 12] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Bombay Tenancy and Agricultural Lands Act, 1948

(1)For the purposes of this Act, the ceiling area of lands shall be-
(a)48 acres of jirayat land, or
(b)24 acres of seasonally irrigated land of paddy or rice land, or
(c)12 acres of perennially irrigated land.