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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(h) in The Gujarat Agricultural Lands Ceiling Act, 1960

(h)[ lands held or leased by a Land Development Bank, a bank specified in column 2 of the first Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act 5 of 1970), or a Corporation (including a Company) owned or controlled by Government provided such lands are required and used by these institutions in connection with the discharge of their bona fide functions or achievement of their bona fide objects:] [Clause (h) was substituted for the original by Gujarat 2 of 1974, Section 5 (1) (j).]