Section 3(6)(a) in The Gujarat Agricultural Lands Ceiling Act, 1960

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State of Gujarat - Subsection

Section 3(6)(a) in The Gujarat Agricultural Lands Ceiling Act, 1960

(a)for the trustees of such institution to create and get registered a separate trust in respect of the lands utilised by such institution for maintenance of Panjrapole or Gaushala and for that purpose to make an application for the registration of such separate trust in accordance with the provisions of the said Act, to the Deputy or Assistant Charity Commissioner having jurisdiction under section 18 of the said Act, and

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State of Gujarat - Subsection

Section 3(6)(a) in The Gujarat Agricultural Lands Ceiling Act, 1960