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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(1)(b) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(b)no mortgage of any land or interest (herein in which the possession of the mortgaged property is delivered to the mortgagee, shall be valid in favour of a person who is not an agriculturist; [or] [This word was added by Guj. 30 of 1977, s. 9(i).]