Section 41(2)(d) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(2)(d) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(d)a person subject to any physical or mental disability, such tenant shall be entitled to purchase the landlord's interest under this section after the expiry of two years from the date on which-

(i)the landlord of category (a) attains majority.

(ii)[***] [Clause (c) and item (ii) were deleted by Gujarat 24 of 1965, Section 15 (2) (a).]

(iii)the landlord of category (d) ceases to be subject to such disability, and

(iv)the interest of the landlord of category (b) in the land ceases to exist:

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State of Gujarat - Subsection

Section 41(2)(d) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958