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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(17)(c) in The Gujarat Agricultural Lands Ceiling Act, 1960

(c)the bid lands held by the Girasdars or Barkhalidars under the Saurashtra Land Reforms Act, 1951 (Saurashtra Act XXV of 1951), the Saurashtra Barkhali Abolition Act, 1951 (Sau. Act XXV of 1951) or the Saurashtra Estates Acquisition Act, 1952 (Saurashtra Act III of 1952), as the case may be;