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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(3)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)If the landlord at the date on which the notice is given and on the date on which it expires has no other land of his own or has not been cultivating personally any other land, he shall be entitled to take possession of the land leased to the extent of three family holdings.