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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2) in The Gujarat Agricultural Lands Ceiling Act, 1960

(2)Where land which vests in the State Government under Section 21 or 26 was used by the holder before such vesting, as grazing or growing grass or is grazing land, the State Government may dispose it of in such manner as it thinks fit.