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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Gujarat - Subsection

Section 89(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(3)Nothing in this section shall apply to a mortgage of any land or interest therein effected in favour of a co-operative society as security for the loan advanced by such society.