Section 40(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)The question whether the landlord is entitled to terminate the tenancy of the land in preference to the right of the tenant to purchase such land shall be decided by the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.]
