Section 19(1) in Gujarat Devasthan Inams Abolition Act, 1969
(1)Where after the 18th March 1968 but before the appointed day, the inamdar, the inferior holder or the authorised holder has taken any action or done anything in relation to Devasthan land so as to affect the rights of the tenant in respect of such land or to evict the tenant from such land, then, notwithstanding anything contained in any law for the time being in force, such action or thing shall, unless it is proved to the contrary, be deemed to have been taken or done in anticipation in order to defeat the object of this Act or the tenancy law.
