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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3)(ii) in The Gujarat Agricultural Lands Ceiling Act, 1960

(ii)by order in writing make a declaration that the transfer or, as the case may be, the partition was not made in anticipation in order to defeat the object of [this Act, or as the case may be, of the Amending Act of 1972.] [These words and figures were substituted for words, 'of this Act', by Gujarat 2 of 1974, Section 9 (2).]