Section 4(1)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(b)The extent of land so determined may be varied having regard to the following factors :-

(i)the situation of land;

(ii)its productive capacity;

(iii)the soil and climate characteristics;

(iv)the fact that the land is located in the scheduled area;

(v)such minimum limit of net annual income from the land as may be prescribed;

(vi)any other factors which may be prescribed.

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