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 1] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(g) in Gujarat Rural Debtors' Relief Act, 1976 (g)"marginal farmer" means a person,-(i)who holds land in any of the villages specified in column 3 of the Schedule not exceeding,-
