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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(6)(ii) in The Essential commodities act 1955

(ii)may fix or provide for the fixation of the quantity to be sold by a producer with reference to the area under cultivation and the availability of irrigation for production of the particular food grain to which the order relates, and also fix or provide for the fixation of such quantities on a graded basis having regard to the aggregate area held by or under the cultivation of different producers."