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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)who and whose predecessors-in-title, if any, wee immediately before that date for such continuous period aggregating to a total continuous period of twelve years or more, holding the same land or any other land as a tenant under the same landlord and cultivating it personally, shall, unless it is proved by the landlord that he would not have been a permanent tenant on the basis of continued possession of the land under clause (b), be also deemed to be a permanent tenant of the land.