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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(a) in The Gujarat Agricultural Lands Ceiling Act, 1960

(a)lands belonging to, or held on lease, by Government [***] [The words 'or land held on lease from Government for a period and not exceeding twenty years' were deleted, by Gujarat 2 of 1974, Section 5 (1) (b).];
(aa)[ khar lands and tidal lands as defined in the Gujarat Khar Lands Act, 1963 (Gujarat 17 of 1964) and any other lands which, being in the opinion of the State Government such as need special efforts for their reclamation for the purpose of bringing them under cultivation, are notified in this behalf by the State Government by a notification in the Official Gazette, held on lease from the Government for a period not exceeding twenty years;] [Clause (aa) was inserted, by Gujarat 2 of 1974, Section 5 (1) (c).]