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

State of Gujarat - Subsection

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

(b)entitle a landlord who has ceased to be a serving member of the armed forces (as a result of his being duly dismissed or discharged after a court martial or on account of bad character or as a result of desertion) or who has not been attested, to terminate the tenancy of his land under this section.