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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(6)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960

(b)"seasonally irrigated land" means land which is assured of a regular and actual supply of water for a period of less than ten months but not less than four months during the period from 15th September, to the end of February in a year from any source of irrigation, and is consequently capable of growing at least one crop in a year;