Section 26 in Gujarat Surviving Alienations Abolition Act, 1963
26. Provisions of tenancy law to govern the relations of landlord and tenants.- Nothing in this Act shall in any way be deemed to affect the application of any of the provisions of the tenancy laws or of the Gujarat Agricultural Lands Ceiling Act, 1960 (Guj. XXXV-II of 1961), to any alienated land or the rights and obligations of a land lord and his tenants save in so far as the said provisions are in any way inconsistent with the express provisions of this Act.
