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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960

(b)sub-divided (including sub-division by a decree or order of a Civil Court or any other competent authority) whether by [partition, family arrangement] [These words were substituted for the word 'partition' by Gujarat 2 of 1974, Section 8.] or otherwise, except with the permission in writing of the Collector.