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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(2)(d) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(d)a person subject to any physical or mental disability, then, if he has not given a notice and made an application as required by sub-section (1), such notice may be given and such application may be made-
(A)by the landlord within one year from the date on which-
(i)in the case of category (a) he attains majority;