Section 5(1) in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
(1)On and after the date on which this Act comes into force, an occupant shall not, save as otherwise expressly provided by or under this Act, lease to any person, or renew any lease registered under sub-section (1) of section 4 in respect of his occupancy but he shall cultivate it personally.
