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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(c) in The Gujarat Agricultural Lands Ceiling Act, 1960

(c)lands situated in any area which has been specified as being reserved for non-agricultural or industrial development under the relevant tenancy law;
(cc)[ lands which are the property of a public trust for a hospital existing on the special date, to such extent as may be decided in each case by a Committee consisting of the Collector, such officer of the Medical Department as the Director of Health and Medical Services may nominate and a representative of the hospital concerned ; [These clauses were substituted for Clause (d) by Gujarat 2 of 1974, Section 5 (1) (e).]