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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(e) in The Gujarat Town Planning and Urban Development Act, 1976

(e)the use of land for any purpose which is ancillary to its cultivation or to any other agricultural purpose, but does not include the use of land as a garden which is an appendage to a building and the expression "agricultural" shall be construed accordingly;