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

State of Gujarat - Subsection

Section 2(2)(viiia) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(viiia)[ "improvement", with reference to any land, means any work which adds to the value of the land and which is suitable thereto as also consistent with the purpose for which the land is held, and includes,- [Clause (viiia) was inserted by Gujarat 43 of 1961, section 2 (1).]