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[Cites 0, Cited by 0] [Section 29(1A)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(1A)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960

(b)in the order of priority in the case of persons falling under [clauses (iii) and (iv)] of sub-section (1), a person belonging to a Scheduled Tribe shall have precedence over other persons and a person belonging to a Scheduled Caste shall have precedence over persons other than those belonging to a Scheduled Tribe.