Section 38(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)Notwithstanding anything contained in Sections 9 or 19 but subject to the provisions of sub-sections (2) to (5), a [landlord (not being a landlord within the meaning of Chapter III-A) may] [These words, brackets, figures and letter were substituted for the words 'landlord may', by Gujarat 24 of 1965, Section 14 (1).] after giving to the tenant one year's notice in writing at any time within two years from the commencement of this Act and making an application for possession as provided in sub-section (2) of Section 36 terminate the tenancy of the land held by a tenant other than [a permanent tenant] [These words were substituted for the words 'an occupancy tenant' by Schedule III, Clause 17.] if he bona fide requires the land for cultivating it personally.
