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[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Gujarat - Subsection

Section 89(1)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)no mortgage of any land or interest therein, in which the possession of the mortgaged property is delivered to the mortgagee, [or] [Added by Gujarat 30 of 1977, dated 4th November, 1977]