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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(1)(iii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(iii)the depreciated value of any structures, wells and embankments constructed and other permanent fixtures made and trees planted by the landlord on the land during the period of thirty years before the commencement of this Act, if the purchase is by a tenant other than a permanent tenant;