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[Cites 0, Cited by 0] [Section 32P(2)] [Section 32P] [Entire Act]

State of Gujarat - Subsection

Section 32P(2)(v) in The Bombay Tenancy and Agricultural Lands Act, 1948

(v)a co-operative farming society of agriculturists (other than small holders) who hold either as owner or tenant or partly as owner and partly as tenant, land less in area than an economic holding and who are artisans: