Section 2(8)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 1] [Section 2(8)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(8)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)for the purposes of sections 11, 16, 17, 17A, 17B, 18, 19, 20, 26, 28, 29, 29A, 30, 41, [43] [These figures were inserted by Gujarat 30 of 1977, section 2.], 63, 64, 64A, 84A, 84B, and 84C-

(i)the sites of dwelling houses occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses.

(ii)the site of structures used by agriculturists for allied pursuits;]

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State of Gujarat - Subsection

Section 2(8)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948