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 3] [Entire Act] State of Gujarat - Subsection Section 3(2) in Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) (Amendment) Act, 1973 (2)after clause (d) the following clause, shall be inserted, namely:-"(dd) "family unit" means an individual, his or her spouse and their children,"
