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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(3)The interest of [a permanent tenant] [These words were substituted for the words 'an occupancy tenant', by Schedule III, Clause 28.] in his holding shall on his death pass by inheritance or survivorship in accordance with his personal law.