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[Cites 0, Cited by 0] [Section 2(9b)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(9b)(d) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(d)in the Saurashtra area of the [State of Gujarat] [These words were substituted for the words 'State of Bombay', by the Gujarat Adaptation of Laws (States and Concurrent Subjects) Order, 1960.], the Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953 (Saurashtra Act XXIII of 1953) and the Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance, 1949 (Saurashtra Ordinance LVI of 1949);