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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(3)(d) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(d)the erection of buildings on the land required for the convenient or profitable use of such land for agricultural purposes; and