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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(8) in The Bombay Land Revenue Code, 1879

(8)[ "chavdi". - "chavdi" means in any village in which there is no chavdi, such place as the Collector may direct shall be deemed to be the chavdi for the purposes of this Act;] [Clause (8) was added, by Bombay 4 of 1913, section 6 (d).]