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

State of Gujarat - Subsection

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

(II)unless the landlord has given three months' notice in writing informing the tenant of his decision to terminate the tenancy and the particulars of the ground for such termination and within that period the tenant has failed to remedy the breach for which the tenancy is liable to be terminated.