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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(2) in Gujarat Rural Debtors (Temporary Relief) Act, 1976

(2)If a question arises whether a person is a rural artisan, a rural labourer or a small farmer, the question shall be decided by the civil court as a preliminary issue and the decision of such court on such question shall be final and conclusive and shall not be called in question in any appeal or revision.