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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(17)(d) in The Gujarat Agricultural Lands Ceiling Act, 1960

(d)such bid lands as are held by a person who, before the commencement of the Constitution (Twenty-Sixth Amendment) Act, 1971 was a Ruler of an Indian State comprised in the Saurashtra area of the State of Gujarat, as his private property in pursuance of the covenant entered into by the Ruler of such State