Section 65A in The Bombay Tenancy and Agricultural Lands Act, 1948
65A. [ Power of State Government to declare that mere raising of grass shall not be deemed full and efficient use for agriculture. [Section 65A was inserted by Gujarat 2 of 1971, section 4.]
- For the purpose of this Act, in respect of any land which is used the holder for raising grass or which abounds in natural growth of grass but which, in the opinion of the State Government may, is suitable for growing food-crops, the State Government, having regard to the extent of the land held by such holder and after determining the requirements of grass for his cattle, declare by notification in the Official Gazette, that the mere raising of grass therein or allowing its natural growth thereon, or in or on any part of such land shall not be deemed to be the full and efficient use of such land for agriculture.]
