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

State of Gujarat - Subsection

Section 2(2) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(2)"Consolidation of holdings" means the amalgamation and where necessary the redistribution of holdings or portions of holdings in any village, mahal or taluka or any part thereof so as to reduce the number of plots in holdings;