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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

State of Gujarat - Subsection

Section 97(2)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)at least one shall be a person who is holding or has held a judicial office not lower in rank than that of a civil Judge or who is qualified to practise as a lawyer in the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], and