Section 2(14)(a) in Saurashtra Land Reforms Act, 1951

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State of Gujarat - Subsection

Section 2(14)(a) in Saurashtra Land Reforms Act, 1951

(a)that the Girasdar has allowed the land to be cultivated by the tenant cultivating the same on 1st January, 1948, under the provisions of clause (h) of section 2 of the Saurashtra Gharkhed, Tenancy Settlement and Agricultural Lands Ordinance, 1949; or

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State of Gujarat - Subsection

Section 2(14)(a) in Saurashtra Land Reforms Act, 1951