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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Gujarat - Subsection

Section 131(1)(i) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(i)in the case of an area referred to in Clause (b) of Section 128, that the chances of non-agricultural or industrial development are remote, or that after the eviction of tenants from any land in such area, the land has not been used for a non-agricultural or industrial purpose.