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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(1)(f) in The Gujarat Agricultural Lands Ceiling Act, 1960

(f)the land is being given in gift whether by way of trust or otherwise and such gift is made bona fide by the holder in favour of a member of his family.
(iii)The person who obtains land by transfer or sub-division in accordance with the provisions of this sub-section shall commence the use of the land for the purpose for which he obtained land, within a period of one year from the date on which he takes possession of the land or within such further period not exceeding five years in the aggregate as the Collector for reasons to be recorded in writing may from time to time fix.
(iv)If the person fails to comply with the condition specified in clause (iii), the sanction given under this sub-section shall stand cancelled and the transfer or as the case may be, the sub-division of the land in favour of the person shall for the purposes of subsection (4) be deemed to be in contravention of this sub-section ].