Section 9 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
9. Tenancy not to be terminated by efflux of time.
- No tenancy of any land [(other than a tenancy created with the previous sanction of the Collector under section 73-AA of the Bombay Land Revenue Code, 1879)] [Inserted by Gujarat 37 of 1980, dated 26th December, 1980] shall be terminated merely on the ground that the period fixed for its duration whether by agreement or otherwise has expired.
