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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(1)(d) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(d)a person subject to any physical or mental disability, the ownership of the land shall stand transferred-
(i)to the tenant on the expiry of one year from the date on which the tenant of category (a) attains majority, the tenant of category (c) ceases to serve in such force, the tenant of category (d) ceases to be subject to such disability; and
(ii)in the case of a widow to her successor-in-title on the expiry of one year from the date on which the widow's interest in the land ceases to exist: