Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(30) in Saurashtra Land Reforms Act, 1951 (30)"tenant" means an agriculturist who holds land on lease from a Giras- dar or a person claiming through him, and includes a person who is deemed to be a tenant under the provisions of this Act ;
