(1)Where any tenant has acquired chav or buta hak in respect of any land held by him, the Mamlatdar shall issue an occupancy certificate in respect of such land in such form as may be prescribed and the tenant shall not be liable to pay any amount to the Girasdar as compensation for such land.(2)Nothing contained in sub-section (1) shall exempt the Government from paying compensation to the Girasdar in respect of such land and the provisions of sub-sections (2), (3), (4) and (5) of section 33 [shall, subject to the provisions of section 35A, apply accordingly] [These words were substituted for the words 'shall apply accordingly' by Saurashtra Act No. II of 1954.].
