Section 45(3) in The Bombay Land Revenue Code, 1879
(3)The list referred to in sub-section (2) shall be open to inspection in the office of the Mamlatdar during office hours and shall be published by the Mamlatdar in the prescribed manner and at prescribed intervals.Explanation. - In this section, "small-holder" means a holder in actual Possession of land who cultivates less than one-sixteenth of the ceiling area as defined in the Gujarat Agricultural Lands Ceiling Act, 1960 (Gujarat XXVI of 1961), as in force on the 1st August 1972 and who earns his livelihood principally by agriculture or by agricultural labour.] [Sub-sections (2), (3) and Explanation were inserted by Gujarat 25 of 1972, section 2 (2).]
