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[Cites 0, Cited by 0] [Section 32T(5)] [Section 32T] [Entire Act]

State of Gujarat - Subsection

Section 32T(5)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

(i)the landlord has not been cultivating personally any other land or has been cultivating personally other land less than half an economic holding, and