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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Gujarat - Subsection

Section 31A(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)If the land cultivated by him personally is less than a ceiling area, the landlord shall be entitled to take possession of so much area of the land leased as will be sufficient to make up the area in his possession to the extent of a ceiling area.