Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(5) in The Gujarat Water Users' Participatory Irrigation Management Act, 2007 (5)"holder of land" or "land holder" means a person who is lawfully in possession of such land, whether such possession is actual or not;
