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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(1)(a) in Saurashtra Land Reforms Act, 1951

(a)the holding or the part thereof in respect of which the tenant may be declared to be an occupant (hereinafter referred to as an occupancy-holding);