Section 79 in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
79. Ordinance not to apply to certain lands and areas.
(1)Nothing in the foregoing provisions of this Ordinance shall apply :-(a)to lands held on lease from the Government, a local authority or a cooperative society;(b)to lands held on lease for the benefit of an industrial or commercial undertaking ;(c)[ * * * * * *] [Clause (c) was omitted by Guj. 17 of 1976, s. 2.](d)to any area which the Government may, from time to time, by notification in the Official Gazette, specify as being reserved for urban non-agricultural or industrial development.(2)Notwithstanding anything contained in sub-section (1) the Government may, by notification published in the Official Gazette, direct that any particular land or class of lands in any area shall not be exempt from all or any of the provisions of this Ordinance.
