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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(3)(d) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(d)The land leased stands in the record of rights or in any public record or similar revenue record on the 1st day of August 1957 and thereafter during the period between the said date and the date of the commencement of this Act in the name of the landlord himself or any of his ancestors [but not of any other predecessor-in-title from whom title is derived, whether by assignment of Court sale or otherwise] [These words shall be and shall be deemed always to have been inserted by Bombay 4 of 1960, Section 6.], or if the landlord is a member of a joint family in the name of a member of such family.