Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(2)(b) in The Bombay Inams (Kutch Area) Abolition Act, 1958 (b)the erection of buildings on the land required for the convenience or profitable use of such land for agricultural purposes;]