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[Cites 0, Cited by 0] [Section 8AA] [Entire Act]

State of Gujarat - Subsection

Section 8AA(1) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(1)Where, by transfer, decree, succession or otherwise, two or more persons are entitled to shares in an undivided agricultural land in any local area for which standard areas have been fixed, and the land has to be partitioned among them, such partition shall be effected so as not to create a fragment.