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

State of Gujarat - Subsection

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

(i)lands held or leased by such co-operative societies as are approved in the prescribed manner by the State Government and as have for their objects the improvement of the economic and social conditions of peasants or ensuring the full and efficient use of land [for agriculture, provided that the sum total of land held by any one member of such society as such member as well as separately as an individual does not in any case exceed the ceiling areas which such member shall be entitled to hold as one person;] [Clause (k) was deleted, by Gujarat 2 of 1974, Section 5 (1) (1).]