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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Gujarat - Subsection

Section 6A(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)irrigated land, whether perennially or seasonally irrigated, shall not include land irrigated by sources other than canals or bandharas within the meaning of the Bombay Irrigation Act, 1879 (Bombay VII of 1879), or any lift irrigation system constructed or maintained by the State Government;