Section 35 in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
35. Power to assume management of landholder's estate.
- Notwithstanding any law for the time being in force, usage or custom or the terms of contract or grant, when the Government is satisfied that on account of the neglect of a landholder or disputes between him or his tenants the cultivation of his estate has seriously suffered, or when it appears to the Government that it is necessary for [* * *] [The words 'the purpose of improving the economic and social condition of peasants or' were omitted by ordinance No. LXXXV of 1949.] ensuring the full and efficient use of the land for agriculture to assume management of any landholder's estate, a notification announcing such intention shall be published in the Official Gazette and the Collector shall cause notice of the substance of such notification to be given at convenient place in the locality where the estate is situated. Such notification shall be conclusive.
