Section 2(32)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

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

(a)a person who is deemed to be a tenant under Section 6, [*] [Figure '7' was deleted, Schedule III, Clause 2 (10) (1).] or 8.

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