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[Cites 0, Cited by 0] [Section 57B(3)] [Section 57B] [Entire Act]

State of Gujarat - Subsection

Section 57B(3)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)apply to a tenancy of land created (after obtaining possession thereof under the provisions of this Chapter) by a landlord who has ceased to be serving member of the armed forces; but the provisions of Section 50 shall apply to such tenancy as they apply in relation to a tenancy created after the date referred to in sub-section (1) of Section 46;