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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(15) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(15)If at any time after the purchase of land under this section the purchaser fails to cultivate the land personally he shall, unless the Collector condones such failure for sufficient reasons, be evicted and the land shall be declared as surplus land.