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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(6)(a) in The Gujarat Agricultural Lands Ceiling Act, 1960

(a)"perennially irrigated land" means land which is assured of a regular and actual supply of water for a period of not less than ten months during the year from any source of irrigation and which is consequently capable of growing at least two crops in a year or is utilised for growing sugarcane crop: