Section 9 in Gujarat Surviving Alienations Abolition Act, 1963
9. Occupancy rights in respect of land to which section 7 and 8 do not apply.- In the case of an alienated land to which the provisions of section 7 or 8 do not apply the person deemed to be the occupant primarily liable to the State Government for payment of land revenue due in respect of such land in accordance with the provisions of the Code and the rules made thereunder shall be-
(1)where such land is jiwai land,-(i)if it be in the actual possession of an authorised holder or inferior holder, such authorised holder, or as the case may be, inferior holder,(ii)if it be in the actual possession of the jiwaidar or of a person other than an authorised holder or inferior holder, the jiwaidar,(2)where such land is land to which clause (1) does not apply-(i)if it be in the possession of an authorised holder or inferior holder, such authorised holder or, as the case may be, inferior holder, and(ii)if it be in the actual possession of the alienee or of a person other than an authorised holder or inferior holder, the alienee:Provided that if under the terms of the alienation, the alienated land was not alienable except with the permission of a competent authority, the occupancy of the land shall not be transferable or partible by metes and bounds without the previous sanction of the Collector and except on payment of such amount as the State Government may by general or special order determine.
