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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1)(e) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(e)has used such land for a purpose other than agriculture [or allied pursuits;] [These words were inserted, by Bombay 4 of 1960, Section 5 (ii).] and