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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960

(b)who, on or after the appointed day, comes into possession of, or holds, any land (including exempted land, if any land, if any, held in any other part of India outside this State) in excess of the ceiling area, whether as owner or tenant or partly as owner and partly as tenant, in the circumstances described in Section 9.