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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(7)(e) in The Bombay Tenancy and Agricultural Lands Act, 1948

(e)the renewal or reconstruction of any of the foregoing works or alterations therein or additions thereto as are not of the nature of ordinary repairs; but does not include such clearances, embankments, levellings, enclosures, temporary wells, water channels and other works as are commonly made by the tenants in the ordinary course of agriculture;