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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(3)(e) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(e)If more tenancies than one are held under the same landlord, then the landlord shall be competent to terminate only the tenancy or tenancies which the entire land leased by him,