Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(2) in Gujarat Surviving Alienations Abolition Act, 1963

(2)"aghat holder" means a person for the time being holding an aghat land subject to the stipulations contained in the sale deed referred to in clause (1) of this section and pertaining to the land;