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[Cites 0, Cited by 1] [Section 2(17)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(17)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)for the purposes of Sections 16, 22, 23, 24, 25, 26, 32, 34, 36, 37, 55, [57,] [Inserted by Gujarat 30 of 1977, dated 4th November, 1977] 89, 91, 121 and 122.
(i)the sites of dwelling houses occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses;
(ii)the sites of structures used by agriculturists for allied pursuits;