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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(4) in The Gujarat Agricultural Lands Ceiling Act, 1960

(4)Any transfer or sub-division of land in contravention of sub-section (1) or (3) and the acquisition of such land under such transfer or sub-division shall be invalid and the land shall stand forfeited to the State Government.