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[Cites 0, Cited by 0] [Section 91(7)] [Section 91] [Entire Act]

State of Gujarat - Subsection

Section 91(7)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)Notwithstanding anything contained in the foregoing provisions of this section a landlord may, after obtaining the previous permission of the Tribunal as provided in the next succeeding clause (b), sell any land, notwithstanding the fact that such land is a fragment, to the tenant in actual possession thereof at a price mutually agreed upon between him and the tenant subject to the provisions of Section 90.