Section 59(3)(f) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

(f)profits earned by an industrial or commercial undertaking by the manufacture or sale of articles made out of the produce of the land leased,

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