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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(3)(e) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(e)the renewal or re-construction of any of the foregoing works or alterations therein or additions thereto as are not of the nature of ordinary repairs ;