Section 84(i) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(i)a person from whom any land held by him as tenant has been resumed by the landlord under [Section 34 of the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948)] [These words and figures were substituted for the words and figures 'Section 9 of the Berar Regulation of Agricultural Leases Act, 1951' by Schedule Ill, Clause 34 (1).] as extended to the Kutch area of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or under Section 38 of this Act and as a consequence thereof whose total holding whether as [owner] [These words and figures were substituted for the word and figures 'Section 38' by Bombay 4 of 1960, Section 11.] or tenant or partly as [owner] [These words and figures were substituted for the word and figures 'Section 38' by Bombay 4 of 1960, Section 11.] and partly as tenant has been reduced to an area less than one family holding;
