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State of Gujarat - Section
Section 133 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
133. Enactments amended.
- The enactments specified in Schedule II shall be amended to the extent mentioned in the fourth column thereof.][****] [Schedule 1 was deleted by Schedule III, Clause 45.][Schedule II] [Schedule II was substituted for the original, by Schedule Ill, Clause 46.](Section 133)| Year | No. | Short title | Extent of amendment |
| 1 | 2 | 3 | 4 |
| 1879 | V | The Bombay Land Revenue Code 1879, as extendedto the kutch area of the State of Bombay. | (1) In the Section 80, for the words "throughnon-payment by the occupant of the land revenue due on accountthereof, it shall be lawful for any person interested to pay onbehalf of such occupant" the words " throughnon-payment of the land revenue due on account thereof by theperson primarily liable for payment of it, it shall be lawful forany person interested to pay on behalf of such person" shallbe substituted. |
| (2) After Section 84, the following sectionshall be inserted namely: | |||
| Sections 83 and 84 not to apply to certaintenancies | "84-IA. The provisions of Section 83 and 84shall ceases to apply to tenancies to which the provisions of theBombay tenancy and Agricultural Land (Vidarbha Region and KutchArea) Act, 1958 (Bombay XCIX of 1958) apply." | ||
| (3) In Section 86, for the proviso, thefollowing shall be substituted, namely : | |||
| "Provided that such application shall bemade before the expiry of the year immediately succeeding therevenue year or the year of the tenancy in which the said rent orland revenue became payable." | |||
| (4) In Section 136, to sub-section (1) thefollowing proviso shall be added, namely : | |||
| "Provided that in the case of any land inthe possession of a tenant if such tenant is liable to pay landrevenue in respect of such land under the provisions of theBombay Tenancy and Agricultural Lands (Vidarbha Region and KutchArea) Act, 1958 (Bombay XCIX of 19598, such tenant shall beprimarily liable for the payment of the land revenue in respectof such land." | |||
| 1923 | VI | The Bombay Local Board Act, 1923, as extended tothe Kutch area of the State of Bombay. | To Section 96, the following proviso shall beadded, namely: |
| "Provided that, in the case of any land inthe possession of a tenant if such tenant is liable to pay thecess in respect of such land under the provisions of the BombayTenancy and Agricultural Lands (Vidarbha Region and Kutch Area)Act, 1958 such tenant shall be primarily liable for the paymentof the cess in respect of such land." | |||
| 1925 | VII | The Bombay Co-operative Societies Act, 1925, asextended to the Kutch area of the State Bombay. | In Section 24AA; |
| (1) in clause (i), | |||
| (a) after the words "owns any land"the words "or has interest in any land as a tenant"shall be inserted; | |||
| (b) for the words "on the land owned by himand specified therein" the words "on such land orinterest specified in the declaration" shall be inserted; | |||
| (2) after Clause (ii), the following clauseshall be inserted, namely: | |||
| "(iia) any person who has borrowed a loanfrom a society of which he is a member before the date of thecoming into force of the Bombay Tenancy and Agricultural Lands(Vidarbha Region and Kutch Area) Act, 1958 (Bombay XCIX of 1958)and has any interest in land as a tenant shall, as soon aspossible, make a declaration in the form and to the effectreferred to in Clause (i) and no such person shall unless anduntil he has made such declaration be entitled to exercise anyright as a member of the society."; | |||
| (3) in clauses (iii), (iv), (vi) and (vii) forthe word, brackets and figures "or (ii)" wherever theyoccur the brackets, figures, letter and word "(ii)" or"(iia)" shall be substituted; | |||
| (4) in Clause (iv), after the words "of theland" the words "or interest therein" shall beinserted; | |||
| (5) in Clause (vi) after the words "on theland" the words "or interest" shall be inserted. | |||
| (6) In Clause (vii), after the words "onland" the words "or interest" shall be inserted." |