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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(15)(e) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(e)the renewal or reconstruction of any of the foregoing works, or alterations therein or addition thereto;